Section 3 in The Goa, Daman and Diu Debt Relief Act, 1980
3. Stay of suits, etc.
- Notwithstanding anything contained in any other law for the time being in force or in any contract, custom or usage to the contrary,-(i)no court shall entertain any suit, application or proceeding against a debtor in respect of any debt incurred by him;(ii)all suits, applications or proceedings in relation to the recovery of debt pending before a court shall abate on the date of coming into force of this Act.
