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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(d) in The Maharashtra Non-Trading Corporations Act, 1959

(d)any winding up proceedings commenced before the coming into force of this Act; and any such investigation, legal proceeding, or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed and any such winding up proceedings may be continued as if this Act had not been passed :