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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(1)(d) in The Goa Public Health Rules, 1987

(d)any investigation, proceeding, legal proceeding, or remedy in respect of any such right privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, proceeding, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as these rules had not been framed.