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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in The Assam Debt Conciliation Act, 1936

(1)When an application has been made to a Board under Section 4, any suit or other proceedings then pending before a Civil Court or a Revenue Court in respect of any debt for a settlement of which application has been made shall be suspended until the disposal of the application.