Section 26(2)(d) in Tamil Nadu Motor Vehicles Taxation Act, 1974

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2)(d) in Tamil Nadu Motor Vehicles Taxation Act, 1974

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

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State of Tamilnadu - Subsection

Section 26(2)(d) in Tamil Nadu Motor Vehicles Taxation Act, 1974