Section 3(c) in The Punjab Gram Punchayat, Samities And Zillaparishad, (Chandigarh Repeal) Act, 1994
(c)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against repealed Acts, affect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation liability, penalty, forfeiture or punishment as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 may be instituted continued or enforced, and any such privilege, forfeiture or punishment may be imposed as if this Act had not been passed. K. L. MOHANPURIA, Secy. to the Govt. of India.
