Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Gujarat - Subsection Section 22(b) in The Bombay State Reserve Police Force Act, 1951 (b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any of the provisions of the law so repealed, or
