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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2)(iv) in Punjab Apartment and Property Regulation Act, 1995

(iv)any investigation, legal proceedings, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced or any such penalty, forfeiture and punishment may be imposed as if the aforesaid Act had not been repealed.