Section 10(2) in The West Bengal Molasses Control Act, 1973
(2)Notwithstanding such repeal, any license or permit granted or deemed to have been granted, any order made or deemed to have been made, any direction or notification issued or deemed to have been issued, any price fixed or deemed to have been fixed, any proceeding commenced or deemed to have been commenced, any liability or penalty incurred or deemed to have been incurred, any punishment awarded or deemed to have been awarded, anything done or deemed to have been done or any action taken or deemed to have been taken under any provision of the West Bengal Molasses Control Act, 1949 or of the said Act as re-enacted by the West Bengal Molasses Control (Re-enacting) Act, 1971, as the case may be, shall continue in force and be deemed to have been validly granted, made, issued, fixed, commenced, incurred, awarded, done or taken, as the case may be,under the corresponding provision of this Act as if this Act were in force on the day on which such license or permit was granted, such order was made, such direction or notification was issued, such price was fixed, such proceeding was commenced, such liability or penalty was incurred, such punishment was awarded, such thing was done or such action was taken.
