Section 36(2) in The Jammu and Kashmir Hindu Marriage Act, 1980
(2)Notwithstanding such repeal nothing in this Act shall effect-(a)the validity, effect or consequence of anything done or suffered to be done under the said Act before the date on which the provisions of this Act come into force ;(b)any obligation or liability already incurred before the commencement of this Act;(c)any legal proceeding or remedy in respect of any privilege, obligation, liability ; and such legal proceeding or remedy may be instituted, continued or enforced under this Act.
