Section 19 in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
19. Repeal and saving.
- The Central Provinces and Berar Animal Preservation Act, 1949 (LII of 1949), the Madhya Bharat Agricultural Cattle Protection Act, Samvat 2006 (41 of 1949), the Rajasthan Preservation of Certain Animals Act, 1950 (IV of 1950), in so far as it relates to Sironj region, and the Bhopal State Animals Preservation Act, 1954 (VII of 1954), are hereby repealed:Provided that the repeal shall not affect-(i)the previous operation of any law so repealed or anything duly done or suffered thereunder; or(ii)any penalty, forfeiture of punishment incurred in respect of any offence committed against any law so repealed; or(iii)any investigation, legal proceeding or remedy in respect of any penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as it this Act had not been passed.
