Section 20 in The Punjab Relief of Indebtedness Act, 1934
20. Grant of certificate by board in respect of debts.
(1)Where, during the hearing of any application made under section 9, any creditor refuses to agree to an amicable settlement, the board may, if it is of opinion that the debtor has made such creditor a fair offer which the creditor ought reasonably to accept, grant the debtor a certificate, in such form as may be prescribed, in respect of the debts owed by him to such creditor.[* * * * *] [The proviso omitted by Punjab Act 12 of 1940, section 8(a).](2)Power of Court to disallow cost or interest. - Where any creditor sues [or takes out execution proceedings] [Inserted by Punjab Act 12 of 1940, section 8(b)(i).] in a civil court for the recovery of a debt in respect of which a certificate has been granted under sub-section (1), the court notwithstanding the provisions of any law for the time being in force, shall not allow the plaintiff any costs in such suit [or proceedings] [Inserted by Punjab Act 12 of 1940, section 8(b)(ii).], or any interest on the debt after the date of certification under sub-section (1) [* * * * *] [The words 'in excess of simple interest at six per centum per annum on the amount due on the date of such certificate' omitted by Punjab Act 12 of 1940, section 8(b)(iii).](3)Where after the date of an agreement made in accordance with section 17 or of certification any unsecured creditor sues for the recovery of a debt in respect of which a certificate has been granted under sub-section (1) or any creditor sues for the recovery of a debt incurred after the date of such agreement, any decree passed in such suit notwithstanding anything contained in the Code of Civil Procedure, 1908, shall not be executed until six months after the expiry of the period fixed in the agreement authenticated under sub-section (1) of section 17.(4)[ Where after the date of an agreement made in accordance with section 17 or of certification any unsecured creditor applies for the execution of a decree in respect of which a certificate has been granted under sub-section (1), the said decree notwithstanding anything contained in the Code of Civil Procedure, 1908, shall not be executed until six months after the expiry of the period fixed in the agreement authenticated under sub-section (1) of section 17] [Inserted by Punjab Act 12 of 1940, section 8(c).].
