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State of Tamilnadu - Section

Section 4 in Tamil Nadu General Clauses Act, 1867

4. Matters prior to repeal unaffected.

- The repeal of any Act or Regulation shall not affect any act which shall have been done, or any offence which shall have been committed, or any fine or penalty which shall have been incurred, or any proceedings which shall have been commenced, before the repealing Act shall have come into operation.