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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(b) in Telangana Relief Undertakings (Special Provisions) Act, 1971

(b)the right, privilege, obligation or liability referred to in sub-clause (iv) of clause (a), shall, on the notification ceasing to have force, revive and be enforceable and the proceedings referred to therein shall be continued: