Section 22 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
22. Repeal and saving
(1)The Jammu and Kashmir Criminal Tribes Act, 1976 (II of 1976) is hereby repealed.(2)Notwithstanding such repeal, every person who stood registered under that Act at the commencement of this Act and who is habitual offender as defined in sub-section (2) of section 2 of this Act shall be deemed to be a registered person under this Act; provided that more than six months have not elapsed since the expiration of the sentence of imprisonment relating to his last conviction at the time of the commencement of this Act.(3)With respect to such persons as are referred to in the next preceding sub-section, all orders passed under sections 10,12 and 16 of the Criminal Tribes Act (Act II of 1976) shall be deemed to have been passed under sections 10,11 and 14 of this Act, respectively.
