(4)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty forfeiture of punishment as aforesaid;Provided further that anything done of any action taken including any appointment or delegation made, rule, notification, instruction, or direction made, certificate or permission granted under the Regulation hereby repealed shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly unless and until superseded by anything done or by action taken under this Act.
