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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Greater Bengaluru City Corporation -

Section 3(5) in The Bangalore City Civil Court Act, 1979

(5)Nothing in sub-section (4), shall prejudice or affect the continued operation of any notice served, injunction issued, direction given, proceedings taken, decree or order passed before the appointed date by any of the courts referred to in that sub-section under the powers then conferred upon those courts.