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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(b) in The Punjab Public Moneys (Recovery of Dues) Act, 1983

(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).