Section 6(1) in The Punjab Merged States (Laws) Act, 1950
(1)The repeal by section 5 of this Act of any corresponding law in force in the merged State immediately before the commencement of this Act shall not affect -(a)the previous operation of any such law, or(b)the penalty, forfeiture of punishment incurred in respect of any offence committed against any such law, or(c)any investigation, legal proceeding or remedy in respect of any such penalty, forfeiture or punishment, and any such investigation legal proceeding of remedy may be instituted, continued, or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
