The repeal by this Act of any enactment shall not,-
[(a) affect any other enactment in which the repealed enactment has been
applied, incorporated or referred to;]
1
(b) affect the validity, invalidity, effect or consequences of anything
already done or suffered or any right, title obligation or liability already
acquired, accrued or incurred, or any 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;
(c) affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or 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by, in or from any enactment hereby repealed;
(d) revive or restore any jurisdiction, office, custom,
liability, right, title, privilege, restriction, exemption,
usage, practice, procedure or other matter or thing not
now existing or in force.
(e) affect the audit, examination, accounting, investigation,
inquiry or any other action taken or to be taken in
relation thereto by any authority and such audit,
examination, accounting, investigation, inquiry or
action could be taken, and, or continued as if the said
enactments are not repealed by this Act.
1. subs by sec 2 of up act no 2 of 1990(wef 02-01-1990)