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[Cites 0, Cited by 0] [Section 130(1)] [Section 130] [Entire Act]

State of Madhya Pradesh - Subsection

Section 130(1)(c) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(c)any penalty, forfeiture of punishment incurred in respect of any offense committed against the repealed Act; or