Section 13 in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956
13.
Nothing in this Order shall affect the previous operation of, or anything duly done or suffered under, any existing law or any right, privilege, obligation or liability already acquired, accrued or incurred under any such law, or any penalty, forfeiture or punishment incurred in respect of any offence already committed against any such law.
