This Act may be called the Cinematograph (Amendment) Act, 1973.

[Amendment of section 1.] Rep. by the Repealing and Amending Act, 1978 (38 of 1978), s. 2 andthe First Schedule (w.e.f. 26-11-1978).

[Insertion of new section 2A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

[Amendment of section 8.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 26-11-1978).

(1) On and from the date on which the provisions of Parts I and II of theprincipal Act come into force in the State of Jammu and Kashmir, the provisions of the Jammu andKashmir Cinematograph Act, 1989 [Jammu and Kashmir Act 24 of 1989 (1933 A.D.)], in so far as theyrelate to the sanctioning of cinematograph films, for exhibition, shall stand repealed.

(2) The repeal by sub-section (1) of the provisions of the Jammu and Kashmir Cinematograph Act,1989, in so far as they relate to the sanctioning of cinematograph films for exhibition, shall not affect--

(a) the previous operation of the provisions so repealed or anything duly done or sufferedthereunder; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the provisionsso repealed; or

(c) any penalty, forfeiture or punishment, incurred in respect of any offence committed againstthe provisions so repealed; or

(d) 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, continued or enforced, and anysuch penalty, forfeiture or punishment may be imposed as if the said provisions had not been repealed:

Provided that anything done or any action taken (including any appointment made, notification issuedor rule made) under the provisions so repealed shall be deemed to have been done or taken under thecorresponding provisions of the principal Act as amended by this Act and now extended to the State ofJammu and Kashmir and shall continue to be in force accordingly unless and until superseded by anythingdone or any action taken under the principal Act as amended by this Act.