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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Rajasthan - Subsection

Section 196(4) in The Rajasthan District Boards Act, 1954

(4)Nothing in sub-section (1) shall be construed to apply to a suit wherein 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 commencement of the suit or proceeding.