Section 37 in Andhra Pradesh Pawn Brokers Act, 2002
37. Repeal and Savings.
- The following enactments are hereby repealed, namely,-(i)The Andhra Pradesh (Andhra Area) Pawn Brokers Act, 1943;(ii)The provisions relating to pawn Broking contained in the Andhra Pradesh (Telangana Area) Money Lenders Act, 1349, F:Provided that Section 8 of the Andhra Pradesh General Clauses Act, 1891 shall be applicable in respect of the repeal of the said enactments and Sections 8 and 18 of the said Act shall be applicable as if the said enactments had been repealed and reenacted by an Andhra Pradesh Act.
