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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3)(b) in Karnataka Village Offices Abolition Act, 1961

(b)any proceeding or remedy in respect of such obligation or liability and any such proceeding may be continued or any such remedy may be enforced as if this Act had not been passed.