Section 80(2)(iii) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Uttarakhand - Subsection

Section 80(2)(iii) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(iii)nothing in sub-section (1) shall be construed to apply to suit wherein the only relief claimed is an injunction, of which the object would be defeated by the giving of the notice or the postponement of the commencement of the suit or proceeding.

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State of Uttarakhand - Subsection

Section 80(2)(iii) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011