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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(1)(iii) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(iii)affect any penalty, forfeiture, or punishment incurred in respect of any offence committed against any law so repealed; or