Meghalaya act 014 of 1973 : The Meghalaya Repealing Act, 1973 (Act 14 of 1973)

Section 1.Short title, extent and commencement

(1) This Act may be called the Meghalaya Repealing Act, 1973.

(2) It extends to the whole of the State of Meghalaya.

(3) It shall be deemed to the have come into force on the 1st day of April, 1973.

2. The enactments specified in the Schedule are hereby repealed to the extent mentioned in the fourth column thereof.

Section 2.Savings

Unless a different intention appears, the repeal by this Act shall not –

(a) Affect the previous operation of any enactment so repealed or anything duly done or suffered thereunder ; or

(b) Affect any right, privilege, obligation, or liability acquired, accrued or incurred under any enactment to repealed ; or

(c) Affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactments so repealed ; or

(d) Affect 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 initiated, instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.