Section 32 in The M.P. State Aid to Industries Act, 1958
32. Repeal and Savings.
(1)The Central Provinces State Aid to Industries Act, 1933 (12 of 1933), and the Madhya Bharat State Aid to Industries Act, Samvat 2009, are hereby repealed.(2)Notwithstanding the repeal of the Acts specified in sub-section (1), such repeal shall not affect-(i)the previous operation of the Acts so repealed or anything duly done or suffered thereunder; or(ii)any right, privilege, obligation or liability accrued or incurred under the Acts so repealed; or(iii)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Acts so repealed; or(iv)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 and enforced and any such penalty, forfeiture and punishment may be imposed as if this Act had not been passed.(3)Subject to the provision of sub-section (2) anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation, form, bye-law or scheme framed) under the Acts so repealed -shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.
