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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(3) in Punjab Package Deal Properties (Disposal) Act, 1976

(3)For the purposes of this section, a sum shall be deemed to be payable to the State Government notwithstanding that its recovery is barred by the Limitation Act, 1963(35 of 1963) or any other law for the time being in force relating to limitation of actions.