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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3)(b) in The Orissa (Prevention of) Gambling Act, 1955

(b)affect any investigation, or legal proceeding in respect of any such liability or punishment as aforesaid, and any such investigation or legal proceedings may be instituted, continued or enforced and any such punishment may be imposed as if the said Acts had not expired.