Section 32(2)(c) in Manipur Societies Registration Act, 1989

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

(c)nothing in this section shall affect -

(i)any right privilege obligation or liability acquired, accrued, or incurred under the societies Registration Act, 1860 (XXI of 1860).

(ii)any investigation, legal proceeding or remedy in respect of any such right, privilege; obligation, liability; as aforesaid;

(iii)any proceedings, in dissolution commenced before the coming into force of this Act.

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