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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Telangana - Subsection

Section 79(b) in Telangana Shops and Establishments Act, 1988

(b)any proceedings relating to the trial of any offence punishable under the provisions of the Act so repealed shall be continued and completed as if the said Act had not been repealed but had continued in operation and any penalty imposed on such proceedings shall be recovered under the Act so repealed.