Section 20 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
20. Repeal and savings.
(1)The Punjab Prohibition of Cow Slaughter Act, 1955 (Punjab Act No.15 of 1956) as applicable to the State of Haryana is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the repealed Act and the rules made thereunder, shall be deemed to have been one or taken under this Act.(3)The Haryana Prohibition of Cow Slaughter Rules, 1972 framed under the said Act shall be deemed to have been framed under this Act till new rules are framed under this Act.
