Section 8 in Rajasthan Police (Incitement to Disaffection) Act, 1979
8. Repeal of Central Act 22 of 1922.
- Upon the commencement of this Act, the Police (Incitement to Disaffection) act, 1922 (Central Act 22 of 1922), in so far as it extends to the Abu and Ajmer areas and other parts of the State, shall cease to have effect therein except in respect of anything done or suffered, or action taken, or any obligation or liability incurred, or any proceeding started thereunder before the commencement of this Act.
