Section 2 in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963
2. Repeal and saving.
(1)From the date this Act comes into force, all previous Laws Rules, Commands, Orders, Circulars and Instructions, relating to the grant of State Subject or Permanent Resident Certificates in so far as they are repugnant to this Act, shall be deemed to have been repealed.(2)Notwithstanding such repeal, all certificates granted, actions taken and other things done under the Laws, Rules, Commands, Orders, Circulars and Instructions so repealed shall be deemed to have been granted, taken or done under this Act.
