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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(1)(iv) in The Wild Life (Protection) Act, 1972

(iv)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid Act had not been repealed.