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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Gujarat - Subsection

Section 148(2)(ii) in Gujarat Prohibition Act, 1949

(ii)any legal proceeding or remedy in respect of any right, title, interest obligation or liability or anything done or suffered before the commencement of this Act and any such proceeding shall be continued and disposed of, as if this Act was not passed;