Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Debt Relief Act, 1975

(2)On receipt of such reference from the civil court, the Authorised Officer shall deal with and decide such issues, in accordance with the provisions of the Chapter, and shall communicate his decision to the civil court; and such court shall thereupon dispose of the suit in accordance with the procedure applicable thereto.