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[Cites 0, Cited by 4] [Entire Act]

State of Punjab - Section

Section 26 in The Punjab Relief of Indebtedness Act, 1934

26. Extension of limitation.

- The time spent in proceedings before a conciliation board and time during which a person is debarred from suing or executing his decree under the provisions of this Part of this Act shall be excluded when counting the period of limitation for any application, suit or appeal.