Section 22 in The Punjab General Clauses Act, 1898
22. Continuation of orders, etc. issued under enactments repealed and re-enacted.
- Where any Punjab Act [-] [The words, 'or East Punjab Act' omitted by Adaptation of Laws Order, 1951.] is repealed and re-enacted with or without modification, then, unless it is otherwise expressly provided, any [appointment, notification] [Inserted by East Punjab Act 40 of 1948, section 7(i).], order, scheme, rule, form or bye-law, [made or] [Inserted by East Punjab Act 40 of 1948 section 7(ii).] issued under the repealed Act, shall so far as it is not inconsistent with the provisions re-enacted, continue in force, and be deemed to have been [made or] [Inserted by East Punjab Act 40 of 1948 section 7(ii).] issued under the provisions so re-enacted, unless and until it is superseded by any [appointment notification] [Inserted by East Punjab Act 40 of 1948, section 7(i).], order, scheme, rule, form or bye-law [made or] [Inserted by East Punjab Act 40 of 1948, section 7(ii).] issued by under the Provisions so re-enacted.Miscellaneous
