Section 3 in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975
3. Moratorium debts.
- Notwithstanding anything contained in any other law for the time being in force, or in any contract or decree or other instrument having force by virtue of any such law -(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;(b)any such suit, appeal, application or execution or other proceeding, pending on the date of such commencement, shall be and remain stayed during the said period of one year;(c)any protected debtor arrested or detained in execution of any decree for any debt shall be released and any property of a protected debtor attached in such execution shall cease forthwith on the commencement of this Act :Provided that the State Government may, from time to time by notification in the Gazette, extend the said period of one year by such further period, not exceeding six months at a time as it deems fit, so, however, that such further periods shall not exceed two years in the aggregate.
