Section 11(3) in The Maharashtra Anatomy Act, 1949
(3)the Saurashtra Anatomy Act, 1955:Provided that such repeal shall not affect, —(a)the previous operation of any enactment so repealed;(b)any right, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed;(c)any penalty incurred in respect of any offence committed against any enactment so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability or penalty as aforesaid;(e)and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty may be imposed as if the said Act has not been passed:Provided further that, subject to the preceding proviso, any officer appointed or authorised, or institution approved, or reference made by or under such enactment shall, in so far as it is not inconsistent with this Act, be deemed to have been appointed, authorised, approved or made under the corresponding provisions of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act:Provided also that, the rules made under this Act and in force immediately before the date of commencement of the said Act, shall be deemed to be the rules made under this Act in relation to the whole of the State, unless and until superseded by anything done under this Act.
