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[Cites 0, Cited by 0] [Section 396] [Entire Act]

State of Punjab - Subsection

Section 396(3) in The Punjab Municipal Corporation Act, 1976

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