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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(a) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975

(a)No suit, appeal, application or execution or other proceedings for or relating to the recovery of any debt against a protected debtor shall be instituted presented, or commenced for a period of one year from the date of commencement of this Act;