Employees’ State Insurance Act, 1948

100. Repeal and saving

If, immediately before the day on which this Act comes into force ¹⁵²[in any part of the territories which, immediately before the lst November, 1956, were comprised in a Part B State], there is in force in ¹⁵³[that part] any law corresponding to this Act, that law shall, on such day, stand repealed:

PROVIDED that the repeal shall not affect-

(a) the previous operations of any such law, or

(b) any penalty, forfeiture or punishment incurred in respect of any offence committed against any such law; or

(c) any investigation or remedy in respect of any such penalty, forfeiture or punishment; and any such investigation, legal proceeding 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:

PROVIDED FURTHER that subject to the preceding proviso anything done or any action taken under any such law shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue in force accordingly unless and until superseded by anything done or any action taken under this Act.]

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