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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(1)(d) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(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 been passed.