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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(b) in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970

(b)for the recovery of any amount accruing after the date of first constitution of the Board, shall be, and shall always be deemed to have been, six years from the time from which the period of limitation began or would begin to run under this said Act against a like suit by a private person.