Section 98 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
98. Repeal and Saving.
- The J&K Juvenile Justice Rules, 2005 shall stand repealed immediately on the publication of these rules:Provided that anything done or any order issued, shall, in so far as it is not inconsistent with the provisions of these rules, be construed to have been done or issued under the corresponding provisions of these rules.
