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British India - Act

The Influx From Pakistan (Control) Repealing Act, 1952.

BRITISH INDIA
India

The Influx From Pakistan (Control) Repealing Act, 1952.

Act 76 of 1952

  • Published on 1 January 1952
  • Commenced on 1 January 1952
  • [This is the version of this document from 1 January 1952.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to provide for the repeal of the Influx from Pakistan (Control) Act, 1949.BE it enacted by Parliament as follows:--

1. Short title.

This Act may be called the Influx from Pakistan (Control) Repealing Act, 1952 .

2. [ Repeal of Act 23 of 1949 and Ordinance 7 of 1952 .] Rep. by the Repealing and Amending Act, 1960 (58 of 1960 ), s. 2 and Sch. I.

3. Savings.-

(1)The repeal of the Influx from Pakistan (Control) Act, 1949 (23 of 1949 ), shall not affect the continuance in force, according to its tenor, of any permit which is intended to continue in force beyond the 15th day of October, 1952 , and any person who commits a breach of any of the conditions of the permit or against whom a reasonable suspision exists that he has committed such breach, may be prosecuted, punished or proceeded against under section 5 or section 7 of the Act hereby repealed as if the said section had continued in force.
(2)For the removal of doubts it is hereby declared that the provisions contained in sub- section (1) shall be without prejudice to the general application of section 6 of the General Clauses Act, 1897 (10 of 1897 ).