Section 25 in The Maharashtra Live-Stock Improvement Act, 1933
25. Repeal of M.P. Act XX of 1950 and saving.—
On the commencement of the Bombay Live-stock Improvement (Extension and Amendment) Act, 1962, the Madhya Pradesh Live-stock Improvement Act, 1950, in its application to the Vidarbha region of the State of Maharashtra, shall stand repealed:Provided that, such repeal shall not affect,—(a)the previous operation of the Act so repealed;(b)any right, obligation or liability acquired, accrued or incurred under the Act so repealed;(c)any penalty or punishment incurred in respect of any offence committed against the Act so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, obligation or liability, penalty or punishment as aforesaid,and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed as if the Bombay Live¬stock Improvement (Extension and Amendment) Act, 1962, had not been passed.
