- Where any Act, to which this Chapter applies, repeals any other enactment, then the repeal shall not,-(a)affect anything done or any offence committed, or any fine or penalty incurred or any proceedings begun before the commencement of the repealing Act; or(b)revive anything not in force or existing at the time at which the repeal takes effect; or(c)affect the previous operation of any enactment so repealed or anything duly done or suffered under any enactment so repealed; or(d)affect, any right, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or(e)affect any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or(f)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such fine, penalty, forfeiture or punishment may be imposed as if the repealing Act had not been passed.
