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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(b) in Rajasthan Relief Undertakings (Special Provisions) Act, 1961

(b)no suit or other legal proceeding shall be instituted or commenced, or. if pending, shall be proceeded with, against any industrial undertaking during the period in which it remains a relief undertaking.