Section 18 in The M.P. Govansh Vadh Pratishedh Adhiniyam, 2004
18. Repeal and savings.
- The Madhya Pradesh Govansh Vadh Pratishedh Adhyadesh, 2004 (No. 1 of 2004) is hereby repealed :Provided that the repeal shall not effect-(i)the previous operation of any law so repealed or anything done or suffered thereunder; or(ii)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or(iii)any investigation, legal proceeding or remedy in respect of any penalty, forfeiture or punishment as aforesaid; andany such investigation, legal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.
