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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(c) in The M.P. Civil Courts Act, 1958

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