.-The Citizenship Rules, 1956 is hereby repealed:Provided that such repeal shall not affect--(a)the previous operation of the said rules or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said rules; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said rules; 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continued or enforced any such penalty, forfeiture, or punishment, may be imposed as if the said rules had not been repealed.
