Legal Document View

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
[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2)(c) in The Anna University of Technology, Tirunelveli Act, 2007

(c)any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penally, forfeiture or punishment may be imposed as if this Act had not been passed.