Section 4(2) in The Chandernagore (Assimilation Of Laws) Act, 1955
(2)The repeal by sub-section (1) of any corresponding law shall not affect-(a)the previous operation of any such law; or(b)any right, privilege, obligation, or liability acquired, accrued or incurred under any such law; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law; or(d)any investigation, legal proceeding or remedy in respect of 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, and any such penalty, forfeiture, or punishment may be imposed as if this Act had not come into force.
