Repeal of Obsolete Laws.
(1) From the date of commencement of
this Act, the Laws, Ordinances, Rules, Resolutions and Circulars mentioned in
the Schedule annexed to this Act shall stand repealed.
(2) The repeal of such Laws, Ordinances, Rules, Resolutions and Circulars
shall not affect,––
(a) the previous operation of, or anything duly done or suffered under,
the repealed Law, Ordinance, Rule, Resolution or Circular ; or
(b) any penalty or punishment incurred in respect of any offence under
the repealed Law, Ordinance, Rule, Resolution or Circular ; or
(c) any legal proceeding or remedy in respect of any such obligation,
liability, penalty or punishment as aforesaid,
and, any such legal proceeding or remedy may be continued or enforced and
any such penalty or punishment may be imposed as if such Law, Ordinance,
Rule, Resolution or Circular had not been repealed.
(3) Notwithstanding anything contained in sub-section (2) or in any other
law for the time being in force, no court shall take cognizance of an offence
under the Law, Ordinance, Rule, Resolution or Circular so repealed from the
date of commencement of this Act.