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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1)(a) in The Bengal Agricultural Debtors Act, 1936

(a)when any creditor agrees in respect of any debt owing to him to an amicable settlement with the debtor the Board shall embody such settlement in writing; or