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[Cites 0, Cited by 57] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(e) in The U.P. General Clauses Act, 1904

(e)affect any remedy or any investigation or legal proceeding commenced before the repealing Act shall have come into operation in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;