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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Karnataka - Subsection

Section 119(d) in Karnataka Maritime Board Act, 2015

(d)any investigation, legal proceeding, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed, as if this Act had not been passed: