Section 75 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
75. Repeal and savings.
(1)on the commencement of any provision of this Act, the corresponding provision of any law in force for the time being in the State shall stand repealed and on such repeal the provisions of section 6 of the General Clauses Act, Samvat 1977, shall apply.(2)Nothwithstanding such repeal, any appointment, notification, rule, order, registration, licence, certificate, notice, decision approval, authorisation or consent made, issued or given under such law shall, if in force at the commencement of this Act, continue to be in force and have effect as if it were made, issued or given under the corresponding provisions of this Act
