Section 50(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(2)Notwithstanding such repeal, anything done or any action taken (including any notification, order, scheme, permission or rule made, granted or issued) under the said Ordinance shall continue in force and be deemed to have been done or taken under the provisions of this Act, unless and until it is superseded by anything done or any action taken under this Act.
