(1) The repeal by this Act of any law shall not affect any other law in which
the law hereby repealed has been applied, incorporated or referred to.
(2) This Act shall not affect the previous operations of any law hereby repealed or the
validity, invalidity, effect or consequence of anything already done or suffered thereunder or any
right, title, privilege, obligation or liability already acquired, accrued or incurred thereunder or
any investigation, remedy or proceeding in respect thereof or any release or discharge of or from
any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the
proof of any past act or thing.
(3) This Act shall not affect any principle or rule of law, or established jurisdiction, from
or course of pleading, practice or procedure, or any existing usage, custom, privilege, restriction,
exemption, office or appointment, notwithstanding that the same respectively may have been in
any manner affirmed, or recognised or derived by, in or from any law hereby repealed.
(4) The repeal by this Act of any law shall not revive or restore any jurisdiction, office,
custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other
matter or thing not existing or in force on the date on which this act comes into force.
(5) For the removal of doubt it is hereby declared that, where this Act repeals any law by
which the text of any other law was amended by the express omission, insertion or substitution
of any matter, the repeal shall not affect the continuance of any such amendment made by the
law so repealed and in operation at the commencement of this Act.