Section 7 in The Punjab Dowry Prohibition Rules, 2004
7. Repeal and Savings.
- The Punjab Dowry Prohibition Rules, 1999, are hereby repealed :Provided that such repeal shall not affect -(a)The previous operation of the rules so repealed or anything duly done or suffered thereunder; or(b)any obligation or liability accrued or incurred under the rules so repealed; or(c)any legal proceedings or remedy in respect of any obligation or liability as aforesaid; or(d)any such legal proceedings or remedy may be continued to enforced, as if these rules had not been made.
