(2)The repeal by sub-section (1) of the corresponding law shall not affect-(a)(i)the previous operation of the corresponding law of anything done or duly suffered thereunder; or(ii)any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law; or(iii)any penalty, forfeiture or punishment incurred in respect of any offence committee against the corresponding law; or(iv)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; or(b)the operation of the corresponding law in respect of chitties started before the commencement of this Act.
