This Act may be called the 5[Tamil Nadu] Maternity Benefit (Repeal) Act, 1964.

On and from the date notified in that behalf in the Official Gazette by the State Government under clause (b) of sub-section (3) of section 1 of the Maternity Benefit Act, 1961 (Central Act 53 of 1961), as the date on which that Act shall come into force in relation to establishments (other than mines), in the State, the Madras Maternity Benefit Act, 1934 (Madras Act VI of 1935), shall stand repealed.

The repeal of the Madras Maternity Benefit Act, 1934 (Madras Act VI of 1935), by section 2 shall not affect,

(a) the previous operation of the said 6[Tamil Nadu Act] or anything duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said 6[Tamil Nadu Act]; or

(c) any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against the said 6[Tamil Nadu Act]; or

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

1. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2. For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 17th July, 1964, Part IV Section 3, pages 257-258.

3. This expression was substituted for the expression State of Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1959.

4. Received the assent of the President on the 28th September, 1964, first published in the Fort St. George Gazette on the 7th October, 1964 (Asvina 15, 1886)

5. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

6. This expression was substituted for the expression Madras Act by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.