Section 15 in The Orissa (Prevention of) Gambling Act, 1955
15. Repeal and savings
(1)The Public Gambling Act, 1867 (III of 1867), the Bengal Public Gambling Act, 1867 (Ben. Act II of 1867) and the Madras Gambling Act, 1930 (Mad. Act III 1930) shall in their application to the State of Orissa be repealed.(2)Any order made and anything done under the said Acts and in force immediately before the commencement of this Act, shall continue in force and be deemed to be made or done under the corresponding provisions of this Act.(3)Such repeal shall not-(a)affect any liability incurred under the said Acts or any punishment incurred in respect of any contravention of the said Acts or any rule or order made thereunder;(b)affect any investigation, or legal proceeding in respect of any such liability or punishment as aforesaid, and any such investigation or legal proceedings may be instituted, continued or enforced and any such punishment may be imposed as if the said Acts had not expired.
