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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(2)(d) in The Indian Stamp (Goa, Daman and Diu Amendment) Act, 1968

(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continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said laws had not been repealed..