Section 54 in Mizoram Liquor (Prohibition) Act, 2019
54. Repeal and savings.
(1)On and from the commencement of this Act. the Mizoram Liquor (Prohibition & Control) Act, 2014 (Act No. 8 of 2014) and the Rules made thereunder shall stand repealed.Provided however that pending cases under the repealed Acts or Rules shall continue to be tried and disposed of under the repealed Acts or Rules as if the repealed Acts or Rules have not been repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Mizoram Liquor (Prohibition & Control) Act, 2014 (Act No. 8 of 2014) and the Rules made or Notifications issued thereunder shall, in so far as they are consistent with the provisions of this Act. be deemed to have been done or taken under the relevant provisions of this Act.
