Section 67(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(2)The repeal by sub-section (1) of the said Act shall not affect-(a)the previous operation of the said Act or anything done or duly suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Act; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; 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 this Act had not been passed.
