Section 2(2)(e) in The Orissa Urban Police Act, 2003

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State of Odisha - Subsection

Section 2(2)(e) in The Orissa Urban Police Act, 2003

(e)any legal proceedings pending in any Court or before any officer on such date or anything done or suffered to be done in the course of such proceedings, and any such proceedings or any appeal or revisional proceedings arising out of such proceedings shall be instituted, continued or disposed of, as the case may be, as if this Act had not been enacted.

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State of Odisha - Subsection

Section 2(2)(e) in The Orissa Urban Police Act, 2003