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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(b) in The Produce Cess Laws (Abolition) Act, 2006

(b)affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred or any remedy or proceeding in respect thereof, or any release or discharge ofor from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;