Section 123A(d) in The Maharashtra Industrial Relations Act, 1946
(d)any proceeding pending before the State Industrial Court, a District Industrial Court, the Labour Commissioner, the Registrar or the Wage Board, conciliation proceedings, or any proceedings relating to the trial of offences punishable under the provisions of the Act so repealed shall be continued and completed as if the said Act has not been repealed and continued in operation; and penalty imposed in such proceedings shall be recorded under the Act so repealed;
