Section 50 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
50. Repeal and Saving.
(1)The Jammu and Kashmir Protection of Children from Sexual Violence Ordinance, 2018 (Ordinance No. II of 2018) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any notification, order, scheme, permission or rule made, granted or issued) under the said Ordinance shall continue in force and be deemed to have been done or taken under the provisions of this Act, unless and until it is superseded by anything done or any action taken under this Act.(3)All prosecutions and other proceedings instituted under the Jammu and Kashmir Protection of Children from Sexual Violence Ordinance, 2018 shall be continued as if instituted under this Act.
