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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(d) in Karnataka Prevention of Fragmentation and Consolidation of Holdings (Repeal) Act, 1990

(d)any investigation, legal proceedings or remedy in respect of any such right, privilege obligation, liability, penalty, forfeiture, or punishment as aforesaid: and any such investigation, legal proceeding or remady may be instituted, continued or enforced;