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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Bharat - Subsection

Section 44(c) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(c)any investigation, legal proceeding or remedy in respect of any such punishment, and any such investigation, legal proceeding or remedy may be insti- tuted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed: