Section 22 in The Goa, Daman and Diu Debt Relief Act, 1980
22. Bar on courts.
- No court shall entertain-(a)any suit, appeal or application for revision-(i)to question the validity of any procedure or the legality of any order passed under this Act; or(ii)to recover any debt deemed to have been duly discharged under the provisions of this Act;(b)any application to execute a decree passed by a court against a debtor;(c)any suit for declaration, or any suit or application for injunction effecting any proceedings under this Act before a Board or Administrative Tribunal.
