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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Bihar - Subsection

Section 78(3) in Bihar Regional Development Authority Act, 1974

(3)Nothing contained in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the object would be defeated by giving of the notice or the postponement of the institution of the suit.