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State of Punjab - Section

Section 4 in The Punjab Public Moneys (Recovery of Dues) Act, 1983

4. Bar of suits.

- No suit for the recovery of any sum recoverable under section 3 shall lie in a civil court against any person referred to in sub- section (1) of that section and the provisions of this Act shall have effect notwithstanding anything in any other law for the time being in force.