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[Cites 0, Cited by 0] [Section 167(2)] [Section 167] [Entire Act]

Bombay Presidency - Subsection

Section 167(2)(e) in Bombay Police Act, 1951

(e)any legal proceeding pending in any Court or before any officer on the aforesaid date or anything done or suffered to be done in the course of such proceedings; and any such proceeding or any appeal or revisional proceedings arising out of such proceeding shall be instituted, continued or disposed of, as the case may be, as if this Act had not come into force.