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[Cites 0, Cited by 0] [Section 389] [Entire Act]

State of Haryana - Subsection

Section 389(3) in Haryana Municipal Corporation Act, 1994

(3)Nothing in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the institution of the suit.