Section 56 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
56. Repeal and savings.
(1)The Punjab Homoeopathic Practitioners Act, 1965 (16 of 1965), as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) is hereby repealed:Provided that the repeal of any such enactment shall not affect-(a)the previous operation of such enactment or anything duly done or suffered thereunder, or(b)any right, privilege, obligation or liability acquired, accrued or incurred under such enactment, or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against such enactment, or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; 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.(2)Subject to the proviso to sub-section (1), anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rules and regulations framed) under the enactment repealed by sub-section (1) shall, in so far as it is not inconsistent with this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.(3)Without prejudice to the general application of the provisions of sub-sections (1) and (2), the assets and liabilities immediately before the 1st November, 1966, of the Council constituted under section 3 of the Punjab Homoeopathic Practitioners Act, 1965 (16 of 1965), which by virtue of any agreement or otherwise under the Punjab Re-organisation Act, 1966 (31 of 1966), may devolve on the Union, shall, if the Government so directs, become the assets and liabilities of the Council.
