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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of Gujarat - Subsection

Section 120(2)(d) in Gujarat Public Trusts Act, 2011

(d)any inquiry, legal proceedings or remedy in respect of any such right, title, interest, privilege, obligation, liability, penalty or punishment as aforesaid and such inquiry, legal proceedings or remedy may be instituted, continued or enforced and any such penalty and punishment may be imposed as if this Act had not been passed :