Section 11 in The Punjab Cinemas (Regulation) Act, 1952
11. Repeal of the Cinematograph Act, 1918.
- The Cinematograph Act, 1918 (II of 1918), in so far as it relates to matters other than the sanctioning of cinematograph films for exhibition, is hereby repealed :Provided that any appointment, notification, order scheme, rule, form or by-law, made or issued under the repealed Act shall, so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made or issued under the provisions of this Act, unless or until it is superseded by any appointment, notification, order, scheme, rule, form or by-law made or issued under this Act.
