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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Manipur - Subsection

Section 108(2)(d) in The Manipur Panchayati Raj Act, 1994

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