(2)Notwithstanding such repeal of the Act under sub-section (1), the validity or effect or consequence of anything already done or suffered or any right, title, obligation or liability already acquired, accrued incurred or any remedy or proceeding in respect of any such right, ti obligation or liability or penalty, claim of demand, etc., already commenced or enforced under the Act so repealed, before the date commencement of this Act; shall have effect as if this repealing Act not been passed.
