Section 143 in The Punjab State Election Commission Act, 1994
143. Repeal and savings.
(1)The provisions of any State Law corresponding to the provisions of this Act are hereby repealed :Provided that such repeal shall not affect -(a)the previous operation of the corresponding provisions of any State Law so repealed or anything duly done or suffered thereunder ; or(b)any right, privilege, obligation or liability occurred, accrued or incurred under the corresponding provisions of any State Law so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding provisions of any State Law so repealed; or(d)any legal proceedings, investigation or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such legal proceedings, investigation or remedy may be instituted or continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(2)Notwithstanding such repeal, anything done or any action taken under the corresponding provisions of any State Law so repealed (including any notification, order notice issued, application made or permission granted, if any) which is not inconsistent with the provisions of this Act, shall be deemed to have been done or taken under the corresponding provisions of this Act, as if this Act was in force at the time, such thing was so done or action so taken and shall continue to be in force unless and until superseded by anything done or any action taken under this Act.
