Section 32 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
32. Repeal and savings.
(1)From the date of commencement of the Act, the State Commission for Women Act, 1999 shall stand repealed.(2)Notwithstanding such repeal, anything done, any action taken, any order issued or any proceeding instituted under the repealed Act shall be deemed to have done, taken, issued or instituted, as the case may be, under the corresponding provisions of the Act.
