Section 3(1)(c) in Bihar Debt Relief Act, 1976

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State of Jharkhand - Subsection

Section 3(1)(c) in Bihar Debt Relief Act, 1976

(c)all suits and proceedings (including appeals, revision proceeding in execution and attachment), pending on the date of commencement of this Act for the recovery of any such debt or interest due thereon against a Scheduled debtor shall abate:

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State of Jharkhand - Subsection

Section 3(1)(c) in Bihar Debt Relief Act, 1976