Section 42 in The Maharashtra Warehouses Act, 1960
42. Repeal and savings.
- On the coming into force of this Act, the following laws, that is to say:-(a)the Bombay Warehouses Act, 1947;(b)the Hyderabad Warehouses Regulation, 1358 Fasli;(c)the Central Provinces and Berar Agricultural Warehouses Act, 1947; and(d)the Saurashtra Warehouses Act, 1956, shall stand repealed:Provided that such repeal shall not affect-(a)the previous operation of any law so repealed, or anything duly done or suffered thereunder.;(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 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, subject to the preceding proviso, anything done or any action taken (including any rules made under any of the laws so repealed or any notifications, orders, licences, receipts or notices issued, applications made, fees paid, suspension or revocation of licence effected, appeals filed, and certificates issued) under any such law shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force accordingly unless and until superseded by anything done or any action taken under this Act.
