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[Cites 0, Cited by 0] [Section 52A(2)] [Section 52A] [Entire Act]

State of Tamilnadu - Subsection

Section 52A(2)(c) in Alagappa University Act, 1985

(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.