Section 32 in Bihar Trade Articles (Licenses Unification) Order, 1984
32. Repeal and Savings.
(1)From the date of commencement of this Order, the licensing order mentioned in Schedule III shall stand repealed [x x x] [Omitted by G.S.R. 47 dated 17.10.1985.] and the provisions of this Order shall have effect notwithstanding any thing to the contrary contained in the licences repealed by this sub-clause.(2)[ The repeal of licensing Order referred to in sub-clause (i) and the amendment order in respect of coal shall not effect.] [Substituted by G.S.R. 12 dated 21.4.1992.](a)the previous operation of the said Order on anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired or incurred under the said Order; or(c)any penalty, forfeiture or punishment incurred in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and(e)any such investigation, legal proceedings or remedy may be instituted, continued or enforced, any such penalty, forfeiture or punishment may be imposed as if the said Orders have not been rescinded.
