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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(5)(i) in The Jammu and Kashmir Debtors, Relief Act 1976

(i)if it is proved that the notice was duly served on him in time to enable him to appear and answer on the date fixed, the Board may proceed ex parte ; or