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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(3) in The Jaipur Development Authority Act, 1982

(3)Nothing contained inn sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the object would be defeated by giving of the notice or the postponement of the institution of the suit.