(2)This Act shall not affect the previous operation of any enactment hereby repealed or the validity, invalidity, effect or consequence of anything already done or suffered thereunder or any right, title, privilege, obligation or liability already acquired, accrued or incurred thereunder or any investigation, remedy or proceeding in respect thereof or any release or discharge of or from any debt, penalty/obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing.
