Section 9(1)(ii) in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976

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State of Bihar - Subsection

Section 9(1)(ii) in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976

(ii)any legal proceeding or remedy whether initiated or availed of before or after this repeal, in respect of any such right, title, obligation or liability. Under the provisions of such enactments and all proceeding under them in respect of all matters aforesaid shall be initiated and disposed of or continued and disposed of as the case may be, as if Act had not been enacted.

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State of Bihar - Subsection

Section 9(1)(ii) in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976