Section 6 in The Punjab Public Moneys (Recovery of Dues) Act, 1983
6. Saving.
- Nothing in section 3 shall -(a)affect any interest of the State Government, a banking company, a Corporation or a Government company in any property created by any mortgage, charge, pledge or other encumbrance; or(b)bar suit or affect any other right or remedy against any person other than a person referred to in that section, in respect of a contract of indemnity or guarantee entered in relation to an agreement referred to in that section or in respect of any interest referred to in clause (a).
