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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Himachal Pradesh - Subsection

Section 86(d) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act has not been enforced: