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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(3) in The Punjab Relief of Indebtedness Act, 1934

(3)[ [Notwithstanding anything contained in the Indian Registration Act, 1908, or in the rules made thereunder an agreement made under sub-section (1) shall not be liable to registration.] [Inserted by Punjab Act 12, of 1940, section 7.]