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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Tamilnadu - Subsection

Section 68(2)(a) in Tamil Nadu Chit Funds Act, 1961

(a)
(i)the previous operation of the corresponding law of anything done or duly suffered thereunder; or
(ii)any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law; or
(iii)any penalty, forfeiture or punishment incurred in respect of any offence committee against the corresponding law; or
(iv)any investigation legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;