(2A)[ On the commencement of this Act in that part of the State to which it is extended by the Bombay Police (Extension and Amendment) Act, 19.59 (Bombay XXXIV of 1959), the laws specified in Part II of Schedule I and in Schedule IV, as in force in that part of the State, shall stand repealed:Provided that such repeal shall not affect-(a)the previous operation of any law so repealed, or anything duly done or suffered thereunder; or(b)the right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or(c)any penalty incurred in respect of anything done against any law so repealed;and any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability or penalty as aforesaid may be instituted, continued or enforced, and any such penalty may be imposed, as if this Act had not come into force in the relevant part of the State:Provided further that, subject to the preceding proviso, anything done or any action taken (including any rule prescribed, appointment made, power conferred, order made or passed, direction or certificate issued, consent, permit, permission or licence given, summons or warrant issued or served, person arrested or detained or discharged on bail or bond, search warrant issued or bond forfeited), under any such repealed law shall, in so far as it is not inconsistent with this Act, be deemed to have been done or taken under the corresponding provision of this Act, as if the said provisions were in force in the relevant part of the State when such thing was done or such action was taken, and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act:Provided also that any reference to any such repealed law, or to any provision thereof, in any law for the time being in force, shall be construed as a reference to this Act or to the corresponding provision thereof.] [Sub-section (2A) was inserted by Bombay 34 of 1959, section 34 (2).]
