Section 28(2) in Goa Lotteries (Regulation) Rules, 2003
(2)Notwithstanding such repeal, anything duly done or suffered, or any right, privilege, obligation or liability acquired, accrued or incurred under the Goa State Lottery Rules, 1991, shall, in so far as, it is not in consistent with the provisions of these rules, be deemed to have been done, suffered, acquired or incurred, as the case may be, within the provisions of these rules.
