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[Cites 0, Cited by 3] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Rajasthan Rent Control Act, 2001

(2)The repeal under Sub-section (1) shall not affect,-
(a)anything dub done or suffered under the enactment so repealed; or
(b)any right, title, privilege, obligation or liability acquired or incurred under the enactment so repealed; or
(c)any fine, penalty or punishment incurred or suffered under the provisions of the enactment so repealed.