(1)On and from the date of coming into force of this Act, the Goa Public Men's Corruption (Investigations and Enquiries) Act, 1988 (Goa Act 7 of 1991), shall stand repealed.(2)Notwithstanding such repeal:-(a)anything done or any action taken under the said Act shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the provisions of this Act, and shall continue to be in force unless and until it is superseded under the provisions of this Act.(b)all notices, complaints, enquiries and investigation or other proceedings pending before the Commission under the repealed Act shall stand transferred to and be continued by the Lokayukta or Upa-Lokayukta, as the case may be, under the provisions of this Act, as if it were commenced before him under this Act.
