- Where this Act or any Punjab Act [-] [The words 'or East Punjab' unamended by Indian Indidendence (Adoption of Bengal and Punjab Acts) Order 1948, Omitted by A.O. Third Amendment Order 1951.] repeals any enactment, then, unless a different intention appears, the repeal shall not -(a)revive anything not in force or existing at the time at which the repeal takes effect; or(b)affect the previous operation of any enactment so repealed, or anything duly done or suffered thereunder; or(c)affect any right, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or(d)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or(e)affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 Repealing Act had not been passed.
