Section 45(2)(c) in Utkal University of Culture Act, 1999

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State of Odisha - Subsection

Section 45(2)(c) in Utkal University of Culture Act, 1999

(c)any investigation, legal proceeding or remedy in respect of such penalty forfeiture or punishment 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 this Act has not been enacted.

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State of Odisha - Subsection

Section 45(2)(c) in Utkal University of Culture Act, 1999