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[Cites 0, Cited by 0] [Section 141] [Entire Act]

NCT Delhi - Subsection

Section 141(d) in The Delhi Co-Operative Societies Act, 2003

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continued or enforced and any such penalty, forfeiture or punishment may be imposed as if that Act had not been repealed.