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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2)(c) in Andhra Pradesh Municipal Corporations Act, 1994

(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.