Section 63 in Tamil Nadu Fisheries University Act, 2012
63. Tamil Nadu Act 42 of 1989 not to apply.
(1)On and from the appointed date, the provisions of the Tamil Nadu Veterinary and Animal Sciences University Act, 1989 (hereinafter in this section referred to as the said Act), shall cease to apply in respect of the colleges and the institutions specified in the Schedule to which this Act applies.(2)Such ceaser shall not affect,-(a)the previous operation of the said Act; or(b)any penalty, forfeiture or punishment, incurred in respect of any offence committed against the said Act; or(c)any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(3)Notwithstanding anything contained in sub-section (1), all statutes and regulations made under the said Act and in force on the appointed date, shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force until they are repealed by the statutes and regulations to be made under this Act.The Schedule[See Sections 1(3), 13 (1) (a), 61 and 63 (1)]
