Section 4(1) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
(1)Noting in Section 3 shall,-(a)affect any interest of the State Government the Corporation a Government Company or any bank in any property created by any mortgage charge, pledge or other encumbrance; or(b)bar a suit or affect any other right or remedy against any person other than a person referred to in that section in respect of a contract of indemnity or guarantee entered into in relation to an agreement referred to in that section or in respect of any interest referred to in clause (a).
