- From the date on which this Act comes into force [***] [Omitted by Act 10 of 1967.], the enactment mentioned in the schedule hereto annexed shall be repealed to the extent specified in the third column of the said Schedule [x x x ] [Omitted by Act 10 of 1967.]:Provided that all [Licences and privileges] [Substituted by Act 10 of 1967.] granted under any of the said enactments in force on the date on which this Act comes into force [***] [Omitted by Act 10 of 1967.] shall continue in force for the periods for which the same have been respectively granted, subject to the provisions of the enactments under which such [Licences and privileges] [Substituted by Act 10 of 1967.] were granted:Provided further that the said repeal shall not affect any act done, or any offence committed, or any proceedings commenced or any claim which has arisen or any penalty which has been incurred, before this Act comes into force.
