Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 14 in Tamil Nadu Debt Relief Rules, 1978

14. Memorandum/Certificate granted to creditor.

(1)A Memorandum granted to a creditor under section 24 of the Act shall be in Form A with such variations as circumstances may require.
(2)A certificate granted to a creditor under section 25 of the Act shall be in Form B with such variations as circumstances may require.