Section 336(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)The fact that action is or has been taken against an outgoing President or Vice-President under the provisions of this section shall not be a bar to the prosecution of such President or Vice-President under [sub-section (5)] [This was substituted for 'sub-section (4)' by Maharashtra 47 of 1973, Section 26.] of Section 57.
