Section 4 in The Indian Fisheries (Goa, Daman and Diu Amendment No. 1) Act, 1970
4. Addition of new section 8.
- After section 7 of the principal Act, the following shall be added, namely:-"8. Repeal and savings. - As from the date of coming into force of the provisions of the Indian Fisheries (Goa, Daman and Diu Amendment No. 1) Act, 1970, in the Union territory of Goa, Daman and Diu, the provisions of -(a)Legislative Diploma No. 114 dated the 1st December, 1924,(b)Legislative Diploma No. 669 dated 18th July, 1933 and any other corresponding order or rule or law in force in the Union territory of Goa, Daman and Diu shall stand repealed:Provided that the repeal shall not affect -(a)the previous operation of any order or rule or law so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liabilities acquired, accrued or incurred under any order, rule or law so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any order, rule or law so repealed; or(d)any investigation, prosecution, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, prosecution, 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."
