(1)As from the commencement of this Act, any law in force in the Union territory including the Deliberations, arrete and the Act specified in Schedule II, in so far as it makes provisions for matters covered by this Act, shall stand repealed.(2)Nothing in sub-section (1) shall, affect-(a)the previous operation of the corresponding law, so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law so repealed ; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(3)Subject to the provisions of sub-section (2) anything done or any action taken (including any appointment or delegation made, notification, instruction or direction issued, any rule or form framed, certificate obtained, patent, permit or licence granted or registration effected) under the corresponding law shall be deemed to have been done or taken under this Act.
