Section 12 in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969
12. Repeal and savings.
- East Punjab Armed Bands (Arrest and Detention) Act, 1947 (11 of 1947) is hereby repealed:Provided that anything done or any action taken (including any order made, notification or direction issued, detention camp established or proceedings commenced or continued) under any of the provisions of the said Act shall be deemed to have been done or taken under the corresponding provision of this Act.
