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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(b) in The Gujarat Animal Preservation Act, 1954

(b)any proceedings relating to the trial of any offence punishable under the provisions of the Act so repealed shall be continued and completed as if the said Act and had not been repealed but had continued in operation and any penalty impose in such proceedings shall be recovered under the Act so repealed.