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

State of Uttar Pradesh - Subsection

Section 2(b) in Uttar Pradesh Recovery of Taxes and Other Public Moneys (Amendment and Validation) Act, 1970

(b)be construed to bar a suit or affect any other right or remedy against any other person in respect of a contract of indemnity or guarantee entered into in relation to an agreement referred to to sub-section (1)."