Section 41(2)(d) in Orissa Entry Tax Act, 1999

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2)(d) in Orissa Entry Tax Act, 1999

(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continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said clause has not been repealed.

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State of Odisha - Subsection

Section 41(2)(d) in Orissa Entry Tax Act, 1999