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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1)(c) in The West Bengal State Laws (Extension To Cooch Behar) Act, 1950.

(c)any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment, 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 this Act had not been passed.