Section 4 in The Punjab Money Lending and Debtors' Protection Laws (Extension and Amendment) Act, 1960
4. Repeal and Savings.
- If immediately before the commencement of this Act there is in force in the transferred territories any law corresponding to any of the Acts specified in sub-section (1) of section 3 or rules, notifications, and orders made, directions or instructions issued, thereunder, that law, including the Patiala Relief of Indebtedness Act, 1999 Bk. and the Pepsu Money-lenders Act, 1956, shall, upon the commencement of this Act, save as otherwise expressly provided in this Act, shall stand repealed :Provided that such repeal shall not affect -(a)the previous operation of any law so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or(d)any investigation, legal, proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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be imposed as if this Act had not been passed:Provided further that anything done or any action taken under any laws so repealed shall be deemed to have been done or taken under the corresponding provision of the enactment extended by sub-section (1) of section 3 and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the enactments so extended.
