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[Cites 0, Cited by 0] [Section 215(2)] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(2)(b) in The Bombay Land Revenue Code, 1879

(b)Notwithstanding the retrospective operation of any rule made under section 214, nothing or no action constituting breach of such rule done or taken by a person before such rule is so made shall render such persons liable to penalty prescribed under subsection (1).]].