(1)Immediately, before the date on which this Act comes into force in any area, there is in force in that area, any law corresponding to this Act, that law shall stand repealed on the said date:Provided that such repeal shall not effect-(a)the previous operation of the law so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the law so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence commuted against the law so repealed; or(d)any investigation, legal proceeding, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy as may be instituted, continued or enforced and any such penalty, forfeiture or punishment as may be imposed, as if this Act had not been passed.(2)The Bihar Children Ordinance, 1982 (Bihar Ordinance No. 28 of 1981) is hereby repealed.(3)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under this Act shall be deemed to have been done or taken in the exercise of powers conferred by or under this Act as if this Act were in force on the day on which such thing or action was done or taken.
