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State of Rajasthan - Section

Section 47 in The Rajasthan Money-Lenders Act, 1963

47. Provisions of Rajasthan Act 28 of 1957 saved.

- Nothing in this Act shall affect any of the provisions of the Rajasthan Relief of Agricultural Indebtedness Act, 1957 (Rajasthan Act 28 of 1957), and no court shall entertain or proceed under this Act with any suit or proceeding relating to any loan in respect of which proceedings can be taken under the said Act.