Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Gujarat - Subsection Section 28(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958 (2)Any proceeding or remedy in respect of such obligation or liability, and any such proceeding or remedy may be instituted, contained or enforced as it this Act had not been passed.
