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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(b) in The Punjab Relief of Indebtedness Act, 1934

(b)any application to execute a decree, the execution of which is suspended under [sub-section (3) or (4)] [Substituted for 'sub-section (3)' by Punjab Act 12 of 1940, section 9(c).] of section 20;