Section 183(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)The repeal by sub-section (1) of the said Acts shall not affect -(i)the previous operation of the said Acts or anything done or duly suffered thereunder; or(ii)any right, privilege, obligation or liability acquired, accrued or incurred under the said Acts; or(iii)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Acts; or(iv)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
