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[Cites 0, Cited by 0] [Section 693(2)] [Section 693] [Entire Act]

State of Odisha - Subsection

Section 693(2)(d) in The Orissa Municipal Corporation Act, 2003

(d)any investigation, legal proceeding or remedy in respect of 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 been passed.