Section 57 in Jammu and Kashmir Shops and Establishments Act, 1966
57. Repeal and savings
(1) The Jammu and Kashmir Shops and Commercial Establishments Ordinance, 1966 is hereby repealed:Provided that such repeal shall not(a)affect the previous operation of the said Ordinance or anything duly done or suffered thereunder; or(b)affect any right, privilege, obligation or liability acquired, accrued, or incurred under that Ordinance; or(c)affect any penalty, forfeiture or punishment incurred in respect of anything done against that Ordinance; or(d)affect any investigation, legal proceeding or remedy in respect or any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued, or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had commenced on the day the said Ordinance was promulgated.(2)All appointments, notifications, notices, orders, rules or forms made or issued or continued under the said Ordinance shall, so far as these are not inconsistent with the provisions of this Act, continue in force, and be deemed to have been made or issued under this Act unless and until these are superseded by any appointment, notification, order, rule or form made or issued under this Act.
