Section 8 in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
8. Instalment decrees.
- Where any decree referred to in subsection (1) of Section 5 is payable by instalments and any instalment payable thereunder falls due within the prescribed period then, notwithstanding anything contained in such decree:-(a)failure to pay such instalment on the due date shall not be deemed to be a default;(b)no instalment shall be deemed to have fallen due during the prescribed period;(c)the unpaid instalments shall be payable after the expiry of the prescribed period on the same dates and with the same intervals as are provided in the decree; and(d)the decree shall be deemed to have been amended accordingly.
