Section 35 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
35. Protection in respect of certain contraventions or failures.
- Notwithstanding the retrospective operation of this Act, no contravention of any provision of this Act, or any failure to comply with any provision thereof, shall render any person responsible for such contravention or failure liable to any prosecution under this Act if such contravention or failure took place before 30th June, 1986.
