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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 4 in The Repealing and Amending Act, 2015

4. Savings.

- The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to;and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.The First Schedule(See Section 2)Repeals
Year No. Short title   Extent of repeal
1897 4 The Indian Fisheries Act, 1897 The whole.
1947 47 The Foreign Jurisdiction Act, 1947 The whole.
1978 49 The Sugar Undertakings (Taking Over of Management) Act, 1978 The whole.
1999 30 The Representation of the People (Amendment) Act, 1999 The whole.
1999 33 The Indian Majority (Amendment) Act, 1999 The whole.
1999 34 The Administrators-General (Amendment) Act, 1999 The whole.
1999 36 The Notaries (Amendment) Act, 1999 The whole.
1999 39 The Marriage Laws (Amendment) Act, 1999 The whole.
2001 30 The Repealing and Amending Act, 2001 The whole.
2001 49 The Mariage Laws (Amendment) Act, 2001 The whole.
2001 51 The Indian Divorce (Amendment) Act, 2001 The whole.
2002 26 The Indian Succession (Amendment) Act, 2002 The whole.
2002 37 The Legal Services Authorities (Amendment ) Act, 2002 The whole.
2002 72 The Representation of the People (Third Amendment) Act, 2002 The whole.
2003 3 The Transfer of Property (Amendment) Act, 2002 The whole.
2003 4 The Indian Evidence (Amendment) Act, 2002 The whole.
2003 6 The Representation of the People (Second Amendment) Act,2002 The whole.
2003 9 The Representation of the People (Amendment) Act, 2002 The whole.
2003 24 The Election Laws (Amendment) Act, 2003 The whole.
2003 40 The Representation of the People (Amendment) Act, 2003 The whole.
2003 46 The Election and Other Related Laws (Amendment) Act, 2003 The whole.
2003 50 The Marriage Laws (Amendment) Act, 2003 The whole.
2004 2 The Representation of the People (Second Amendment) Act,2003 The whole.
2004 3 The Delimitation (Amendment) Act, 2003 The whole.
2005 4 The Delegated Legislation Provisions (Amendment) Act, 2004 The whole.
2005 39 The Hindu Succession (Amendment) Act, 2005 The whole.
2006 31 The Parliament (Prevention of Disqualification) AmendmentAct, 2006 The whole.
2008 9 The Delimitation (Amendment) Act, 2008 The whole.
2008 10 The Representation of the People (Amendment) Act, 2008 The whole.
2009 41 The Representation of the People (Amendment) Act, 2009 The whole.
2010 30 The Personal Laws (Amendment) Act, 2010 The whole.
2010 36 The Representation of the People (Amendment) Act, 2010 The whole.
2012 29 The Anand Marriage (Amendment) Act, 2012 The whole.
2012 33 The Administrators-General (Amendment) Act, 2012 The whole.
2013 28 The Parliament (Prevention of Disqualification) AmendmentAct, 2013 The whole.
The Second Schedule(See section 3)Amendments
Year No. Short title Amendments
2013 25 The Prohibition of Employment as Manual Scavengers and theirRehabilitation Act, 2013 In the proviso to sub-section (3) of section 1, for thewords "the notification", the words "the saidnotification" shall be substituted.
2014 17 The Whistle Blowers Protection Act, 2011 (a) In the Enacting Formula, for the words "Sixty-secondYear", the words "Sixty-fifth Year" shall besubstituted; and
      (b) in sub-section (1) of section 1, for the figures "2011",the figures "2014" shall be substituted.