Section 43(2)(d) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

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State of Maharashtra - Subsection

Section 43(2)(d) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(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 or punishment may be imposed, as if this Act had not come into force:

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State of Maharashtra - Subsection

Section 43(2)(d) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960