Section 2(2) in Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Repealing Act, 2018
(2)Notwithstanding the repeal of the Manipur Parliamentary Secretary (Appointment,. Salary and Allowances and Miscellaneous Provisions) Act, 2012, the repeal shall not affect -(a)the previous operations of the repealed Act or anything duly done in pursuance of the Act so repealed including anything done in official discharge of their duties by the Parliamentary Secretaries; or(b)any right, privilege or obligation incurred under the repealed Act.
