Section 2(2) in The Prevention of Terrorism (Repeal) Act, 2004
(2)The repeal of the principal Act shall not affect(a)the previous operation of, or anything duly done or suffered under the principal Act, or(b)any right, privilege or obligation or liability acquired, accrued or incurred under the principal Act, or(c)any penalty, forfeiture or punishment incurred in respect of any offence under the principal Act, 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 proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the principal Act had not been repealed:Provided that notwithstanding anything contained in this sub-section or in any other law for the time being in force, no Court shall take cognizance of an offence under the principal Act after the expiry of the period of one year from the commencement of this Act.
