Influx from Pakistan (Control) Repealing Act, 1952 [Repealed]
[Repealed by Act 33 of 2001, Section 2.]
Be it enacted by Parliament as follows:
Section 1. Short title
This Act may be called the Influx from Pakistan (Control) Repealing Act, 1952.
Section 2. Repeal of Act 23 of 1949 and Ordinance 7 of 1952
1[* * *]
Section 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committed such breach, may be prosecuted, punished or proceeded against under Section 5 or Section 7 of the Act hereby repealed as if the said section had continued in force.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).
1. Omitted by Act 58 of 1960, Section 2 and Schedule I.