(1)Immediately before the date on which this Act comes into force in any area, there is in force in that area, any law corresponding to this Act that law shall stand repealed on the said date :Provided that the repeal shall not affect-(a)the previous operation of any law so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or(c)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;(d)any penalty, forfeiture or punishment in respect of any offence committed against any law so repealed; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced any such penalty, forfeiture or punishment may be imposed, as if this Act has not been passed.(2)With the coming into force of Assam Children Act, the Assam Borstal Institution Act will stand modified to the extent that it will apply to boys above the age of 16 years and girls above the age of 18 years.
