(2)The cesser of operation under sub-section (1) of an enactment specified irk Schedule II shall not affect-(a)the validity, invalidity, effect or consequence of. anything done. or suffered to be done thereunder before the commencement of this Act;(b)any right, privilege, obligation or liability already acquired, accrued or incurred thereunder before such commencement;(c)any penalty, forfeiture or punishment incurred or inflicted in respect of any act thereunder before such commencement;(d)any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, penalty, forfeiture or punishment; or(e)any legal proceeding thereunder pending in any court or before any officer immediately before such commencement or anything done or suffered to be done in the course of such proceedings, and any such proceeding or any appeal or revisional proceedings arising out of such proceeding shall, save as otherwise expressly provided in section 150 be instituted, continued or disposed of, as the case may be, as if this Act had not been enacted.
