(1)The Rajasthan Stamp Rules, 1955 is hereby repealed.Provided that the repeat hereby shall not affect,-(i)any right, title, obligation or liability already acquired, accrued or incurred or anything done or suffered:(ii)any legal proceeding or remedy in respect of any such right, title, obligation or liability;under the provisions of the rules hereby repealed any such proceeding may be instituted, continued and disposed of and any such remedy may be enforced as if these rules had not been passed.
