40. [ Repeal and savings. [Section 40 was inserted by Bombay 50 of 1959, section 4(s).]
- On the commencement of this Act in that part of the State to which it is extended by the Bombay Money-lenders (Unification and Amendment) Act, 1959 (Bombay L of 1959), the Central Provinces and Berar Money-lenders Act, 1934 (C.P. and Berar Act XIII of 934) and the Central Provinces and Berar Protection of Debtors Act, 1937 (C.P. and Berar Act IV of 1937) in their application to the Vidarbha region of the State, the Money-lenders Act, 1949 (Hyd. V of 1949F), Fasli and the Hyderabad Money Lenders Validity of Licences Act, 1956 (Hyd. XLVI1I of 1956) in their application to the Hyderabad area of the State and the Bombay Money-lenders Act, 1946 (Bombay XXXI of 1947) as applied to the Kutch area of the State shall be repealed:Provided that the repeal of any of the Acts shall not affect-(a)the previous operation of any Act so repealed or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued or incurred under any Act so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any Act so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 or punishment may be imposed as if the Bombay Money-lenders (Unification and Amendment) Act, 1959 (Bombay L of 1959) had not been passed:Provided further that, subject to the preceding proviso anything done or any action taken (including rules, delegations and authorisations made, registers maintained, registration certificates and licences granted and notifications issued) under a provision of any Act so repealed shall, in so far as it is not inconsistent with any of the provisions of this Act, be deemed to have been done or taken under the corresponding provision of this Act, and shall continue to be in force accordingly, unless and until altered, amended, or superseded by anything done or any action taken under this Act.][* * * * * *] [This Schedule was deleted by Gujarat 44 of 1963, section (g).]
