Section 95 in The Maharashtra Non-Trading Corporations Act, 1959
95. Saving.
Nothing contained in section 94 shall affect,–(a)any right, privilege, obligation or liability acquired, accrued or incurred under the Companies Act;(b)any penalty or punishment incurred in respect of any offence committed under the Companies Act;(c)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty or punishment as aforesaid; or(d)any winding up proceedings commenced before the coming into force of this Act; and any such investigation, legal proceeding, or remedy may be instituted, continued or enforced and any such penalty or punishment may be imposed and any such winding up proceedings may be continued as if this Act had not been passed :Provided that anything done or any action taken (including any appointment made, notification, order or direction issued, rules or regulations made) under the Companies Act shall, in so far as it is not inconsistent with this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force accordingly unless and until superseded by anything done or any action taken under this Act.
