Section 63 in Jammu and Kashmir Juvenile Justice Act, 1997
63. Repeal and savings.
- The Jammu and Kashmir Children Act, 1970 (Act No. )0( of 1970) and other laws in force corresponding to this Act shall, on the date of commencement of this Act stand repealed:Provided that the repeal shall not affect(a)the previous operation of any law so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed.
