Section 22(a) in The Goa, Daman and Diu Debt Relief Act, 1980

[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(a) in The Goa, Daman and Diu Debt Relief Act, 1980

(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;