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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(2)(vi) in The Gujarat Housing Board Act, 1961

(vi)all prosecutions instituted by or on behalf of any of the dissolved Boards and all suits and other legal proceedings instituted by or against any such Board and pending immediately before the appointed day shall be continued and disposed of as if they had been instated by, on behalf of or against the new Board under this Act or any other law for the time being force.