Section 19(iii) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
(iii)any investigation, legal proceeding or remedy in respect of any penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as it this Act had not been passed.
