Section 20(3) in Punjab Relief of Indebtedness Act, 1934
(3)Where after the date of an agreement made in accordance with Section 17 or of certification any unsecured creditor sues for the recovery of debt in respect of which a certificate has been granted under sub-section (1) or any creditor sues for the recovery of a debt incurred after the date of such agreement, any decree passed in such suit notwithstanding any contained in the Code of Civil Procedure, 1908 (V of 1908), shall, not be executed until six months after the expiry of the period fixed in the agreement authenticated under sub-section (1) of Section 17.
