Section 92(2) in The Punjab Value Added Tax Act, 2005
(2)The repealing of the Act under sub-section (1) shall not, -(a)revive anything not in force or existing at the time when the repeal takes effect; or(b)affect the previous operation of the repealed Act or anything done or suffered thereunder; or(c)affect any obligation, or liability acquired, accrued or incurred under the repealed Act; or(d)affect any penalty, forfeiture or punishment incurred or inflicted in respect of any offence or violation committed under the provisions of the repealed Act; or(e)affect any investigation, enquiry, assessment, proceeding, any other legal proceeding or remedy instituted, continued or enforced under the repealed Act, and any such penalty, forfeiture or punishment or any proceeding or remedy instituted, continued, or enforced under the repealed Act, shall be deemed to be instituted, continued or enforced under the corresponding provisions of this Act.
