Section 5 in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
5. Act not to debar recovery of dues by banks under any other law.
- Subject to the provisions of sub-section (3) of Section 3 nothing in this Act shall debar the recovery of due in respect of financial assistance given by a bank to an agriculturists or the security of a charge or mortgage created by the agriculturists on any land or interest therein, favour of the bank, where such dues are recoverable by the bank under the provisions of any other law for the time being in force.
