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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3)(b) in Tamil Nadu Debt Relief Act, 1980

(b)Where any debtor referred to in clause (f) of sub-section (1) of section 4 has not made any application in accordance with the provisions of, and within the time specified in, sub-section (1), then, such debtor shall not be entitled to relief under this Act.