Section 51 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
51. Repeal and saving.
- The Jammu and Kashmir Registration of Tourist Trade Act, 1962 is hereby repealed :Provided that the repeal shall not affect-(a)the previous operation of the Act so repealed or anything duly done or suffered thereunder ;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed ;(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any provision of the Act so repealed ; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 has not been passed:Provided further that subject to the preceding proviso, anything done or any action taken (including any appointment or delegation made, notification, instruction or direction issued, forms prescribed, certificate obtained, permit or licence granted or registration effected under the law so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act.
