Section 67(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)Such cessor shall not affect -(a)the previous operation of the said Act in respect of the colleges and institutions referred to in sub-section (1),(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Acts, or(c)any investigation, legal proceedings, or remedy in respect of such penalty, forfeiture or punishment and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
