Section 22(c) in The Bombay State Reserve Police Force Act, 1951
(c)any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment as aforesaid, 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 come into force in the relevant part of the State:
