Section 2(1) in The Anti-Corruption Laws (Amendment) Act, 1967
(1)Notwithstanding —(a)the substitution of new provisions for sub-section (3) of section 5 of the Prevention of Corruption Act, 1947 (2 of 1947), (hereinafter referred to as the 1947 Act) by section 6(2) (c) of the Anti-Corruption Laws (Amendment) Act, 1964 (40 of 1964), (hereinafter referred to as the 1964 Act); and(b)any judgment or order of any court,the said sub-section (3) as it stood immediately before the commencement of the 1964 Act, shall apply and shall be deemed always to have applied to and in relation to trials of offences punishable under sub-section (2) of section 5 of the 1947 Act pending before any court immediately before such commencement as if no such new provisions had been substituted for the said sub-section (3).
