Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act] State of Tamilnadu - Subsection Section 6(2)(ii) in Tamil Nadu Debt Relief Act, 1976 (ii)that the debtor is not entitled to relief under section 4, shall pass an order dismissing the application: