Section 37 in The Jammu and Kashmir Debtors, Relief Act 1976
37. Repeal and savings.
(1)The Jammu and Kashmir Distressed Debtors Relief Act, Samvat 2006 is hereby replaced.(2)Notwithstanding such repeal, nothing in this Act shall affect the previous operation of the Act mentioned in sub-section (1) and the rules and orders made thereunder.
