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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(4)No suit for the recovery of any such due as aforesaid shall lie in a Civil Court against any person referred to in sub-section (1) and no injunction shall be granted by a Civil Court in respect of any action taken or intended to be taken in pursuance of the right conferred by this section.