Section 58(2) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(2)Notwithstanding the repeal of the Act referred to in sub-section (1), it shall not affect,––(a)the previous operation of the Acts so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed; or(c)any penalty incurred in respect of any contravention under the Act so repealed; or(d)any proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty as aforesaid, and any such proceeding or remedy may be instituted, continued or enforced, and any such penalty may be imposed as if that Act had not been repealed.
