Section 57 in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
57. Savings.
- The repeal of the Acts by section 56 shall not affect-(a)the previous operation of the said Acts or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability required, accrued or incurred under the said Act; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; or(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment, as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and such penalty, forfeiture or punishment may be imposed as if the said Acts had not been repealed.
