Section 14 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
14.
Nothing in this Order shall affect the previous operation of, or anything duly done or suffered, any existing State law or and right, privilege, obligation or liability already acquired, accrued or incurred under any such law, or any penalty forfeiture, or punishment incurred in respect of any offence already committed against any such law.
