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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(c) in The Punjab Relief of Indebtedness Act, 1934

(c)[ any suit for a declaration, or any suit or application for injunction, affecting any proceedings under this Act before a board.] [Substituted for words 'sub-section (2) of section 13' by Punjab Act, 12 of 1940, section 9(b)(iii).]