Section 2(3) in Jammu and Kashmir Kahcharai Act, 1994
(3)Savings: - But all rules, notifications and notices issued, appointments and orders made, rates and fees imposed, or assessed, powers conferred, rights acquired and liabilities incurred and other things done under the Act hereby repealed shall so far as may be, deemed to have been respectively issued, made, imposed, assessed, conferred, acquired and done under this Act.
