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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1)(b) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

(b)affect any right or remedy against any person other than a person referred to in that section, in respect of a contract or indemnity or guarantee entered into in relation to an agreement referred to in that section or in respect of any interest referred to in clause (a).