Section 10(e) in The Central Provinces and Berar State Aid to Industries and Hyderabad State Aid to (Small-Scale and Cottage) Industries (Partial Repeal) Act, 1959
(e)any proceedings under the Acts repealed before any competent authority or before any person or authority in appeal therefrom or in revision from any order passed in appeal, and any such investigation, legal proceedings, or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed, and, any such proceedings before a competent authority or before any person or authority in appeal therefrom, or in revision from any order passed in appeal, shall be continued and disposed of, as if this Act had not been passed :
