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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(2)(d) in The West Bengal Motor Vehicles Tax Act, 1979

(d)any investigation, legal proceeding or remedy in respect of any such right, preivilege, 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.