(1)Nothing in this Act or in any repeal effected thereby shall affect or be deemed to affect—(a)any right, title, interest, obligation or liability already acquired, accrued or incurred before the commencement of this Act, or(b)any legal proceedings or remedy in respect of any such right, title, interest, obligation or liability, or(c)anything done or suffered before the commencement of this Act, or(d)any enactment relating to the sale of goods which is not expressly repealed by this Act, or(e)any rule of law not inconsistent with this Act.
