Section 9 in The Maharashtra Unemployment Allowance Payment To Workmen In Factories (For Temporary Period) Act, 1976
9. Savings. —
(1)Notwithstanding the expiry of any temporary period, notified underclause (e) of section 2, the provisions of this Act shall continue to have effect for the purposes of recovery of any money by way of unemployment allowance due, or for the purpose of any penalty incurred on or before the expiry of such period, or for any other purposes connected with, or incidental to, any of the purposes aforesaid.(2)Nothing under this Act shall render any person liable to be convicted of any offence in respect of anything done or omitted to be done by him, before the 5th day of February 1976. or as the case may be, before the first day of any temporary period if such act or omission was not an offence before such date or day.
