Section 2 in The Orissa Lokpal and Lokayuktas (Repeal) Act, 1992
2. Repeal of Orissa Act 1 of 1971.
(1)The Orissa Lokpal and Lokayuktas Act, 1970 (Orissa Act 1 of 1971) is hereby repealed.(2)On such repeal, no investigation, proceeding or remedy in relation to any right, privilege obligation, liability, penalty, forfeiture or punishment pending under the Act so repealed shall be continued or enforced.(3)Save as otherwise provided in Sub-section (2), the provisions of Section 5 of the Orissa General Clauses Act 1 of 1937 shall apply to such repeal.
