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[Cites 0, Cited by 0] [Section 428(1)] [Section 428] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 428(1)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

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