Section 2 in THE KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND MISCELLANEOUS PROVISIONS (REPEAL) ACT, 2020
2. Repeal and savings.- the Karnataka Parliamentary Secretaries Salary, Allowances and Miscellaneous Provisions Act, 1963 (Karnataka Act 15 of 1963) is hereby
repealed:Provided that, such repeal shall not affect,-(a)the previous operation of the Act so repealed or anything duly done or suffered there under; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act, so repealed; or(c)any penalty, forfeiture, or punishment incurred in respect of any offence committed under the Act so repealed; or(d)any investigation, legal proceeding, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture and punishment maybe imposed, as if this act had not been passed.
