Section 19(d) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(d)any investigation, proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid ; and any such investigation, proceedings or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if the aforesaid laws had not been repealed :
