Section 66(1) in The Wild Life (Protection) Act, 1972
(1)As from the commencement of this Act, every other Act relating to any matter contained in this Act and in force in a State shall to the extent to which that Act or any provision contained therein corresponds, or is repugnant, to this Act or any provision contained in this Act, stand repealed:Provided that such repeal shall not,-(i)affect the previous operation of the Act so repealed, or anything duly done or suffered thereunder;(ii)affect any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed;(iii)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed; or(iv)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment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or enforced, and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid Act had not been repealed.
