- Unless a different intention appears -(1)every Act shall extend to the whole of [the area to which this Act extends] [Substituted by A. O., 1956.];(2)Coming into operation of Acts. - Every Act shall come into operation after one month from the date of publication thereof in the [Official Gazette] [Substituted by A. O., 1956.];(3)Repeal. - When an Act comes into operation all those enactments and parts of enactments shall be repealed the subject of which has been merely repealed in, or is absolutely contradictory to that Act;(4)Repeal shall not revive enactment. - By a repeal of any Act the enactments and orders which might have been repealed thereby shall not come into operation;(5)Effect of repeal. - A repeal of any Act shall not affect-(a)the previous operation of any repealed enactment or anything established by that enactment or duly done; or(b)any right, privilege, obligation or liability accrued or incurred under any repealed enactment; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any repealed enactment; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment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 shall be instituted, continued or enforced, and any such penalty, forfeiture or punishment shall be so imposed as if the enactment had not been repealed.
