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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2)(a) in Rajasthan Public Demands Recovery Act, 1952

(a)to impair any security provided by any other enactment for the time being in force, for the recovery of any dues, debt or demand, to which the provisions of this Act are applicable, or