Section 3 in The Influx From Pakistan (Control) Repealing Act, 1952.
3. Savings.-
(1)The repeal of the Influx from Pakistan (Control) Act, 1949 (23 of 1949 ), shall not affect the continuance in force, according to its tenor, of any permit which is intended to continue in force beyond the 15th day of October, 1952 , and any person who commits a breach of any of the conditions of the permit or against whom a reasonable suspision exists that he has committed such breach, may be prosecuted, punished or proceeded against under section 5 or section 7 of the Act hereby repealed as if the said section had continued in force.(2)For the removal of doubts it is hereby declared that the provisions contained in sub- section (1) shall be without prejudice to the general application of section 6 of the General Clauses Act, 1897 (10 of 1897 ).
