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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(d) in The Gujarat Maritime Board Act, 1981

(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 and punishment may be imposed, as if this Act had not been passed: