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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(3) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(3)All suits, prosecutions, and other legal proceedings instituted or which might have been instituted by or against any of the Boards so ceasing to function immediately before the commencement of this Act may be continued or instituted by or against the Board.