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State of Bihar - Section

Section 25 in Bihar Money-Lenders Act, 1974

25. Consequences to ensue on reference.

- When a dispute is referred to a Board under this Chapter, then notwithstanding anything contained in any other law-
(a)the jurisdiction of a court in any suit or proceeding in respect of the subject-matter of the dispute shall be barred from the date of the notification under Section 23; and
(b)any suit or proceeding in a Court in regard to the whole or any part of such dispute shall be discontinued.