(1)The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to.(2)This Act shall not affect the previous operation of any enactment hereby repealed or the validity, invalidity, effect or consequence of anything already done or suffered thereunder or any right, title, privilege, obligation or liability already acquired, accrued or incurred thereunder or any investigation, remedy or proceeding in respect thereof or any release or discharge of or from any debt, penalty/obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing.(3)This Act shall not affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice, or procedure, or any existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, or recognised or deprived by, in or from any enactment hereby repealed.(4)The repeal by this Act of any enactment shall not revive or restore any jurisdiction, office, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not existing or in force on the date on which this Act comes into force.
