Section 18(2) in The Andhra Pradesh Public Security Act, 1992
(2)Upon such repeal, the provisions of—Section 8 of the Andhra Pradesh (Andhra Area) General Clauses Act, 1891 (Act 1 of 1891) or as the case may be Sub-section (5) of Section 3 of the Andhra Pradesh (Telangana Area) General Clauses Act, 1308 F. (Act III of 1308 F) shall apply.
