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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2)(d) in The Orissa Betterment Charges Act, 1955

(d)any release or discharge from any debt, penalty obligation, liability, claim or demand and any such investigation, legal proceedings or remedy may be instituted, continued or enforce and any such penalty, forfeiture of punishment may be imposed as if this Regulation had not been made.