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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(d) in The Orissa Irrigation Act, 1959

(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid, and any such investigation, legal proceedings or any action for remedy may be continued, enforced or instituted with respect to any act previously done and any such penalty, forfeiture or punishment may be imposed as if this Act or any portion thereof had not come into force.