Section 2 in The Patiala State Ijlas-I-Khas Order of 1919 (Haryana Repeal) Act, 1973
2. Repeal of Ijlas-I-Khas Order of 1919.
- The Patiala State Ijlas-I-Khas Order 776, dated the 6th February, 1919, is hereby repealed :Provided that the repeal shall not -(a)revive anything not in force or existing at the time at which the repeal takes effect ; or(b)affect any right, privilege, obligation or liability acquired, accrued or incurred under the order before the repeal takes effect ; or(c)affect the previous operation of the order so repealed or anything duly done or suffered thereunder ; or(d)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against the order so repealed ; or(e)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment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 may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed, as if that order had not been repealed.
