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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Haryana - Subsection

Section 1(3)(b) in The Redemption of Mortgages (Punjab) Act, 1913

(b)in which, whatever the area, the principal money secured under the mortgage does not exceed [5,000] [Substituted for the figures '1000' by Punjab Act 7 of 1934, Section 33.] rupees :