Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(c) in The Erode City Municipal Corporation Act, 2008

(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment, and any such penalty, 1 forfeiture or punishment may be imposed as if this Act, had not been passed.