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[Cites 0, Cited by 0] [Section 143(1)] [Section 143] [Entire Act]

State of Punjab - Subsection

Section 143(1)(d) in The Punjab State Election Commission Act, 1994

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