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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

Bombay Presidency - Subsection

Section 27(3)(d) in The Bombay Habitual Offenders Act, 1959.

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;