Section 32(2) in The M.P. State Aid to Industries Act, 1958
(2)Notwithstanding the repeal of the Acts specified in sub-section (1), such repeal shall not affect-(i)the previous operation of the Acts so repealed or anything duly done or suffered thereunder; or(ii)any right, privilege, obligation or liability accrued or incurred under the Acts so repealed; or(iii)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Acts so repealed; or(iv)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued and enforced and any such penalty, forfeiture and punishment may be imposed as if this Act had not been passed.
