| [Act 76 of 1952] | [26th December, 1952] |
| [Repealed by Act 33 of 2001, Section 2.] | [26th December, 1952] |
An Act to provide for the repeal of the Influx from Pakistan (Control) Act, 1949
Be it enacted by Parliament as follows:-
1. Short title.-This Act may be called the Influx from Pakistan (Control) Repealing Act, 1952.
2. Repeal of Act 23 of 1949 and Ordinance 7 of 1952.-1[* * *]
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Prior to omission by Act 58 of 1960, Section 2 read as:
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2. Repeal of Act 23 of 1949 and Ordinance 7 of 1952.-The Influx from Pakistan (Control) Act, 1949 (23 of 1949), and the Influx from Pakistan (Control) Repealing Ordinance, 1952 (7 of 1952), are hereby repealed.
1 Omitted by Act 58 of 1960, Section 2 and Schedule I.
3. Savings.-(1) The repeal of the Influx from Pakistan (Control) Act, 1949 (23 of 1949), shall not affect the continuance in force, according to its tenor, of any permit which is intended to continue in force beyond the 15th day of October, 1952, and any person who commits a breach of any of the conditions of the permit or against whom a reasonable suspicion exists that he has committed such breach, may be prosecuted, punished or proceeded against under Section 5 or Section 7 of the Act hereby repealed as if the said section had continued in force.
(2) For the removal of doubts it is hereby declared that the provisions contained in sub-section (1) shall be without prejudice to the general application of Section 6 of the General Clauses Act, 1897 (10 of 1897).