Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act] State of Maharashtra - Subsection Section 43(2)(c) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 (c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Act so repealed, or;