Section 4 in The Punjab Termination of Agreement Act, 2004
4. Discharge of obligations.
- Notwithstanding anything contained in any other law for the time being in force and any judgement, decree, holder and decision of any Court, Tribunal or Authority, any obligation of the Government of Punjab arising from the Agreement, shall be deemed to have been fully discharged with effect from the respective date, they were executed or made, as the case may be.
