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THE SIKKIM POLICE (REPEALING) ACT, 1978
THE SIKKIM POLICE (REPEALING) ACT, 1978
ACT NO. 8 OF 1978
AN ACT to repeal the Sikkim Police Act, 1969.
[31st march, 1978]
WHEREAS it is expedient to have the Police Act, 1861, extended to and enforced in the State of Sikkim;
AND WHEREAS it is necessary to repeal the Sikkim Police Act, 1969, immediately with the extension and enforcement of the Police Act, 1861 in the State of Sikkim.
It is hereby enacted by the Legislature of the State of Sikkim in the Twenty-ninth Year of the Republic of India as follows:
Short title and extent.
1. (1) This Act may be called The Sikkim Police (Repealing) Act, 1978;
(2) It extends to the whole of Sikkim.
Repeal of the Sikkim Police Act, 1969.
2. On and immediately with effect from the extension to and enforcement in the State of Sikkim of the Police Act, 1861, the Sikkim Police Act, 1969, shall stand repealed and the entire Police establishment constituted under the Sikkim Police Act, 1969 shall be deemed to be constituted under the provisions of the Police Act, 1861.
Savings.
3. Notwithstanding the repeal of the Sikkim Police Act, 1969, the repeal shall not
(a) affect the previous operation of the said Act, or anything duly done or suffered there under; or
(b) affect any right, privilege, obligation or liability acquired accrued or incurred under the said Act; or
(c) affect any penalty, forfeiture or punishment incurred under the said Act; or
(d) affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid,
and any such investigation, legal proceeding or remedy may be instituted mentioned or enforced and such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
