Section 21 in Sikkim Interpretation and General Clauses Act, 1977
21. Effect of expiration of Sikkim laws.
- Where any Sikkim law cease to have effect or cease to operate on the expiration of a particular period of on the happening of a particular contingency, then, unless a different intention appears, such expiry or cessations shall not affect(a)the previous operation of, or anything duly done or suffered under such law; or(b)any right, privilege; obligation or liability acquired, accrued or incurred under law; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against such law; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, 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 law had not ceased to have effect or ceased to operate.
