Section 95 in The Dadra and Nagar Haveli Excise Regulation, 2012
95. Repeal and savings. - On the commencement of this Regulation, the Dadra and Nagar Haveli Excise Regulation, 1969 shall stand repealed :
Provided that the repeal shall not affect -(a)the previous operations of the Regulation under repeal;(b)any penalty, forfeiture or punishment incurred in respect of any offences committed under the Regulation under repeal;(c)any investigation or remedy in respect of any such penalty, forfeiture or punishment;(d)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 Regulation had not been passed;(e)any duty, or fee levied, assessed or collected or purported to have been levied, assessed or collected under the Regulation under repeal before the commencement of this Regulation shall be deemed to have been validly levied, assessed or collected in accordance with law :Provided further that subject to the preceding proviso anything done or any action taken under this Regulation under repeal shall be deemed to have been done or taken under the corresponding provisions of this Regulation and shall continue in force accordingly unless and until superseded by anything done or by any action taken under this Regulation.
