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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2)(f) in The Jammu and Kashmir Debtors, Relief Act 1976

(f)a statement whether such creditor has previously filed an application in respect of the same debt before the same or another Board, and if so, with what result; and