Section 16 in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
16. Repeal. -
The Special Armed Constabulary Act, 1942 as amended from time to time is hereby repealed:Provided that (without prejudice to the general application of Sections 6 and 24 of the United Provinces General Clauses Act, 1901 with regard to the effect or repeals)-(a)any form, order, rule or direction made issued of given under the said Act and in force immediately before the commencement of this Act, shall, in so far as it applies to the Pradeshik Armed Constabulary and is not inconsistent with this Act continue in force as if it had been prescribed., made, issued or given under this Act and may be repealed, revoked, varied or amended accordingly;(b)any officer or person appointed to act or enrolled under or by virtue of the said Act in the Pradeshik Armed Constabulary shall continue and be deemed to have been appointed under or by virtue of this Act; and(c)Any statement executed by any member of the Special Armed Constabulary or the Pradeshik Armed Constabulary in accordance with Sections 3 and 13 of the said Act shall be so read and construed as if it had been executed under the corresponding provisions of this Act.
