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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2)(e) in Bihar Trade Articles (Licenses Unification) Order, 1984

(e)any such investigation, legal proceedings or remedy may be instituted, continued or enforced, any such penalty, forfeiture or punishment may be imposed as if the said Orders have not been rescinded.