Section 24(2)(d) in The Orissa Motor Vehicles Taxation Act, 1975

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(d) in The Orissa Motor Vehicles Taxation Act, 1975

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty [,] [The comma [,] inserted for the word 'of' by Notification No. 16006-Legislative, 29/75/1-22/23.12.1975.] 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continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Acts had not been repealed.

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State of Odisha - Subsection

Section 24(2)(d) in The Orissa Motor Vehicles Taxation Act, 1975