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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2)(c) in West Bengal Societies Registration Act, 1961

(c)nothing in this section shall affect—
(i)any right, privilege, obligation or liability acquired, accrued or incurred under the Societies Registration Act, 1860 (21 of 1860),
(ii)any penalty or punishment incurred in respect of any offence committed under this Act,
(iii)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, or punishment as aforesaid,
(iv)any proceedings in dissolution commenced before the coming into force of this Act, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed and any such proceeding in dissolution may be continued as if this Act had not been passed.