Section 14 in The Maharashtra Prevention Of Gambling Act
14. Repeal and savings
The Gambling Act, 1305 F, the Public Gambling Act, 1867 in its extention to the Vidarbha region of the State of Bombay, the Bombay Prevention of Gambling Act, 1887 as applied to the Saurashtra area by the State of Saurashtra (Application of Central and Bombay Acts) Ordinance, 1948 and the Bombay Prevention of Gambling Act, Sau. Ord. 1887 as applied to the Kutch area by the Kutch (Application of Laws) Order, 1949 are hereby repealed:Provided that such repeal shall not effect-(a)the previous operation of the Acts so repealed, or(b)any right, privilege, obligation or liability acquired, accured or incurred under any Act so repealed, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any of the provisions of the Acts so repealed, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 Bombay Prevention of Gambling (Extension and Amendment) Act, 1959 has not Bom. XIV been passed :Provided further that, subject of the preceding proviso, anything done or any action taken (including authorisation made, powers conferred, orders given and indemnity granted) by or under the provisions of the Acts so repealed shall, in so far as it is not inconsistent with any provisions of this Act, be deemed to be done or taken under the corresponding provisions of this Act and shall until altered, repealed or amended by anything done or any action taken under this Act, continue in force accordingly.
