Section 18 in The Andhra Pradesh Public Security Act, 1992
18. Repeal.—
(1)The following acts are hereby repealed:—(a)The Indian Criminal Law Amendment (Andhra Pradesh) (Andhra Area) Act, 1950 (Act XI of 1950); and(b)The Andhra Pradesh (Telangana Area) Public Security Act, 1348 F. (Act XII of 1348 F).(2)Upon such repeal, the provisions of—Section 8 of the Andhra Pradesh (Andhra Area) General Clauses Act, 1891 (Act 1 of 1891) or as the case may be Sub-section (5) of Section 3 of the Andhra Pradesh (Telangana Area) General Clauses Act, 1308 F. (Act III of 1308 F) shall apply.(3)The Andhra Pradesh Public Security Ordinance, 1992 (Ordinance 6 of 1992) is hereby repealed.
