Section 6 in The Punjab Separation of Judicial and Executive Functions Act, 1964
6. Repeal.
- The provisions of the Patiala and East Punjab States Union Judicature Ordinance, 2005 BK. (Pepsu Ordinance 10 of 2005 BK.), relating to the classes, constitution, powers, practice and procedure of criminal courts are hereby repealed :Provided that the repeal shall not affect -(a)the previous operation of any provision so repealed or anything duly done or suffered thereunder ; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any provision so repealed ; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any provision so repealed ; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as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 proceeding 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as if this Act had not been passed :Provided further that anything done or any action taken under any provision so repealed shall be deemed to have been done or taken under the corresponding provision of the Code of Criminal Procedure, 1898, as amended by this Act, and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the said Code, as amended by this Act.
