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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

NCT Delhi - Subsection

Section 149(2)(e) in Delhi Police Act, 1978

(e)any legal proceeding thereunder pending in any court or before any officer immediately before such commencement or anything done such proceeding, and any appeal or revisional proceedings arising out of such proceeding shall save as otherwise, expressly provided in Section 1 0 be instituted continued or disposed of, as the case may be, as if this Act had not been enacted.