(3)Notwithstanding the repeal under Sub-section (1).(a)all applications, suits or other proceedings under the repealed Act pending on the date of commencement of this Act before any Court shall be continued and disposed of, in accordance with the provisions of the repealed Act, as if the repealed Act had continued in force and this Act had not been enacted.However, the plaintiff within a period of one hundred and eighty days of coming into force of this Act shall he entitled to withdraw any suit or appeal or any other proceeding pending under the repealed Act with liberty to file fresh petition in respect of the subject matter of such suit or appeal or any other proceeding under and in accordance with the provisions of this Act and for the purposes of limitation such petition shall, if it is filed within a period of two hundred and seventy days from the commencement of this Act, be deemed to have been filed on the date of filing of the suit which was so withdrawn and in case of withdrawal of appeal or other proceeding, on the date on which the Suit, out of which such appeal or proceeding originated, was filed;(b)the provision for appeal under the repealed Act shall continue in force in respect of applications, suits and proceedings disposed of thereunder;(c)all prosecutions instituted under the provisions of the repealed Act shall be effective and disposed of in accordance with such repealed law;(d)any rule or notification made or issued under the repealed Act and in force on the date of commencement of this Act shall continue to govern the pending cases.
