Section 28(3) in Gujarat Compulsory Primary Education Act, 1961
(3)Any right, privilege, obligation or liability acquired, accrued or incurred under any such scheme or under any other provisions so repealed shall continue as if acquired, accrued or incurred under this Act and it may be enforced in accordance with the provisions of this Act:Provided that where any act committed prior to the commencement of this Act was an offence punishable under sub-section (I) of section 36 of the Bombay Primary Education Act, 1947 (Bombay LXI of 1947), or as the case may be sub-section (1) of section 30 of the Saurashtra Primary Education Act, 1956 (Saurashtra XXXIII of 1956), any proceeding in respect thereof may be instituted, continued or disposed of as if this Act had not been passed.
