Section 20A in The Punjab Relief of Indebtedness Act, 1934
20A. [ Decision of Board to be final. [Section 20A inserted by Punjab Act 6 of 1942, section 4.]
- If any question arises in any proceedings under this part of the Act whether a loan or liability is a debt or not, or whether a person is a debtor or not, the decision of the Debt Conciliation Board shall be final, and shall not be called into question in any court.]
