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THE REPEALING AND AMENDING (SECOND) ACT, 2015
NO. 19 OF 2015
[14th May, 2015.]
An Act to repeal certain enactments and to amend certain other enactments.
BE it enacted by Parliament in the Sixty-sixth Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Repealing and Amending (Second ) Act, 2015.
Repeal of certain enactments.
2. The enactments specified in the First Schedule are hereby repealed to the extent mentioned in the fourth column thereof.
Amendment of certain enactments.
3. The enactments specified in the Second Schedule are hereby amended to the extent and the manner mentioned in the fourth column thereof.
Savings.
4. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
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