Section 7 in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
7. Transitory provision.
- [(1)] [Section 7 was renumbered as sub-section Gujarat 21 of 1981, Section 3.] All suits of the nature referred to in sub-section (4) of Section 3 pending in any Civil Court immediately before the commencement of this Act shall abate upon such commencement so however that such abatement shall be without prejudice to the right of the State Government, Corporation, Government Company or bank as the case may be recover any sum which may be the subject matter of such suit in accordance with the provisions of this Act or any other law for the time being in force.(2)[ All suits for the recovery of any sum due, to which this Act applies by virtue of amendment in clause (a) of sub-section (1) of Section 3 by Section 2 of the Gujarat Public Moneys (Recovery of Dues) (Amendment) Act, 1981 (Gujarat 21 of 1981) pending in any Civil Court immediately before the commencement of the said Act shall abate upon such commencement so however that such abatement shall be without prejudice to the right of a Government Company to recover any sum which may be the subject matter or such suit in accordance with the provisions of this Act or any other law for the time being in force.] [Section 7 was renumbered as sub-section Gujarat 21 of 1981, Section 3.]
