Section 2 in Jammu and Kashmir Kahcharai Act, 1994
2. Repeal.
(1)The Jammu and Kashmir Kahcharari Act, 1994, is hereby repealed.(2)The Rules and Ailans previously' issued are hereby repealed to the extent to which these are repugnant to the provisions of this Act.(3)Savings: - But all rules, notifications and notices issued, appointments and orders made, rates and fees imposed, or assessed, powers conferred, rights acquired and liabilities incurred and other things done under the Act hereby repealed shall so far as may be, deemed to have been respectively issued, made, imposed, assessed, conferred, acquired and done under this Act.
