Section 51(2) in Tripura Weights and Measures (Enforcement) Act, 1967
(2)Notwithstanding the repeal of the said Act anything done or any action taken or any proceedings commenced or any appeal preferred or any right, obligation or liability acquired, accrued, or incurred by or under the provisions of the said Act shall be deemed to have been done, taken, commenced, preferred, acquired, accrued or incurred by or under the corresponding provisions of this Act as if such corresponding provisions were in force on the day on which such thing was done or such action was taken or such proceeding was commenced or such appeal was preferred or such right, obligation or liability accrued or was acquired or incurred.
