Section 36 in The Jammu and Kashmir Hindu Marriage Act, 1980
36. Repeal and saving.
(1)The Jammu and Kashmir Hindu Marriage Act, 1955 (VIII of 1955) is hereby repealed.(2)Notwithstanding such repeal nothing in this Act shall effect-(a)the validity, effect or consequence of anything done or suffered to be done under the said Act before the date on which the provisions of this Act come into force ;(b)any obligation or liability already incurred before the commencement of this Act;(c)any legal proceeding or remedy in respect of any privilege, obligation, liability ; and such legal proceeding or remedy may be instituted, continued or enforced under this Act.(3)Nothing in this Act shall or shall be deemed to affect-(a)the validity of a marriage solemnized between Hindus before the commencement of this Act, which is otherwise valid, by reason only of the fact that the parties thereto belong to the same gotra or pravara or belonged to different religions, castes or the sub-divisions of the same caste ; and(b)any right recognized by custom or conferred by any special enactment to obtain the dissolution of a Hindu marriage, whether solemnized before or after the commencement of this Act.
