Section 22 in The Bombay State Reserve Police Force Act, 1951
22. [ Repeal and Saving. [This section was inserted by Bombay 74 of 1958, section 7.]
- On the commencement of this Act, in that part of the State to which it is extended by the Bombay State Reserve Police Force (Extension and Amendment) Act, 1958 (Bombay LXXIV of 1958), the Saurashtra Reserve Police Force Act, 1955 (Saurashtra IX of 1955), and any other law corresponding to this Act or relating to the constitution and regulation of an armed Reserve Police Force, and in force, in that part of the State, shall stand repealed:Provided that such repeal shall not affect-(a)the previous operation of the law so repealed, or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against any of the provisions of the law so repealed, or(c)any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment, may be imposed, as if this Act had not come into force in the relevant part of the State:Provided further that subject to the preceding proviso, anything done or any action taken (including any appointments made, certificates issued, rules or orders made, or directions given) by or under the provisions of the law so repealed, shall in so far as such thing or action is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act.]
