An Act to repeal the Restriction of Habitual Offenders (Punjab) Act, 1918, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Fifty-fifth Year of the Republic of India, as follows:
This Act may be called the Restriction of Habitual Offenders (Punjab) Haryana Repeal Act, 2004.
The Restriction of Habitual Offenders (Punjab) Act, 1918 (Punjab Act No. 5 of 1918), is hereby repealed:
Provided that such repeal shall not affect
(a) the previous operation of the Act so repealed or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed; or
(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 may be instituted, continued or enforced, and any such penally, forfeiture or punishment may be imposed, as if this Act had not been passed:
Provided further that anything done or any action taken under the Act so repealed shall be deemed to have been done or taken under this Act. And shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.