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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 22 in The Punjab Relief of Indebtedness Act, 1934

22. Bar of appeal or revision.

- [Save as otherwise expressly provided in this Act] [Inserted by Punjab Act 12 of 1940, section 10.] no appeal or application for revision shall lie against any order passed by a board.