(2)Provided that such repeal shall not affect -(a)anything duly done or action taken under the repealed Acts.(b)any right, privilege, obligation, or liability acquired, accrued or incurred under any law so repealed, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed, or(d)any investigation, proceeding, legal proceeding or remedy in respect of any right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, proceeding, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment that may be imposed as if this Act has not been passed.
