Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 28] [Entire Act]

British India - Section

Section 6 in The Part B States (Laws) Act, 1951

6. Repeals and savings.

If immediately before the appointed day, there is in force in any Part B State any law corresponding to any of the Acts or Ordinances now extended to that State, that law shall, save as otherwise expressly provided in 2 this Act] stand repealed: Provided that the repeal shall not affect--
(a)the previous operation of any law so repealed or anything duly done or suffered thereunder, or