Section 9 in The Meghalaya Adaptation of Laws Order (No. 3), 1973
9.
Nothing in this Order shall affect the previous operation of, or any-thing 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.
