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[Cites 0, Cited by 4] [Section 40(2)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(2)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)any proceeding or remedy in respect of any right, privilege, obligation, liability, penalty, forfeiture or punishment under the said Act and relating to the period before such repeal may be instituted [or enforced],