(4)This section shall remain in force up to the 31st day of March, [1979,] [Substituted by Rajasthan 3 of 1974.] but its expiry under the operation of this sub-section shall not affect-(a)the previous operation of, or any thing duly done or suffered, under this section, or(b)any right, obligation or liability, acquired, accrued or incurred under this section, or(c)any penalty or punishment incurred under this section, or(d)any investigation, legal proceedings or remedy in respect of matters aforesaid or matters ancillary or incidental thereto,and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed, as if this section had not expired.]
