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State of Haryana - Section

Section 23 in The Haryana Relief of Agricultural Indebtedness Act, 1976

23. Application of provisions of Parliament Act 36 of 1963.

- The provisions of the Limitation Act, 1963 (Parliament Act 36 of 1963), shall apply to an application made by a creditor under Section 8 if the application were a plaint in a suit for recovery of the loan.