Section 69(1)(a) in The Goa, Daman and Diu Chit Funds Act, 1973

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Goa - Subsection

Section 69(1)(a) in The Goa, Daman and Diu Chit Funds Act, 1973

(a)

(i)the previous operation of the corresponding law or anything done or duly suffered thereunder;

(ii)any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law; or

(iii)any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law; or

(iv)any investigations, 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 had not been passed; or

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State of Goa - Subsection

Section 69(1)(a) in The Goa, Daman and Diu Chit Funds Act, 1973