(2)But nothing in this Act or any report or amendment made thereby shall affect or be deemed to affect-(i)any right, title, obligation or liability already acquired, accrued or incurred before the commencement of this Act;(ii)any legal proceeding or remedy in respect of any right, title, interest obligation or liability or anything done or suffered before the commencement of this Act and any such proceeding shall be continued and disposed of, as if this Act was not passed;(iii)the levy of any duties under section 29A of the Bombay Abkari Act, 1878 (Bombay V of 1878), and the recovery of any duties or fees leviable under any other provisions of the Acts hereby repealed, and all such duties or fees shall be levied or recovered, as the case may be, as if this Act was not passed.
