Section 11 in The Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960
11.
Nothing in this Order shall affect the previous operation of, or anything duly done or suffered under, any existing State 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.
