Section 32(2) in Bihar Trade Articles (Licenses Unification) Order, 1984
(2)[ The repeal of licensing Order referred to in sub-clause (i) and the amendment order in respect of coal shall not effect.] [Substituted by G.S.R. 12 dated 21.4.1992.](a)the previous operation of the said Order on anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired or incurred under the said Order; or(c)any penalty, forfeiture or punishment incurred in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and(e)any such investigation, legal proceedings or remedy may be instituted, continued or enforced, any such penalty, forfeiture or punishment may be imposed as if the said Orders have not been rescinded.
