Section 8 in The Pulses, Edible Oilseeds And Edible Oils (Storage Control) Order, 1977
8. Repeal and savings .-The Pulses and Edible Oils (Storage Control) Order, 1977, is hereby repealed:
Provided that such repeal shall not affect-(a)the previous operation of the said Order or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Order; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Order; 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continued or enforced and any such penalty, forfeiture or punishment, may be imposed as if the said Order had not been repealed.
