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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1)(e) in Kerala Farmers' Debt Relief Commission Act, 2006

(e)to enter into negotiations with the creditors for loan waiver, interest rate relief, loan rescheduling or loan moratorium to farmers described in clause (b),