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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Jharkhand - Subsection

Section 60(1)(d) in The Bihar Children Act, 1982

(d)any investigation, legal proceeding, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy as may be instituted, continued or enforced and any such penalty, forfeiture or punishment as may be imposed, as if this Act had not been passed.