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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in The Haryana Public Money (Recovery of Dues) Act, 1979

(1)Nothing in Section 3 shall affect any interest of the State Government, a Corporation or a Government company in any property created by any mortgage, charge, pledge or other encumbrance.