Section 1. Short title and commencement
(2) It shall come into force at once.
(1)This Act may be called the Rajasthan Laws Repealing Act, 2023.
(2) It shall come into force at once.
Section 2.Repeal of certain laws
The laws specified in the Schedule are hereby repealed as a whole.
Section 3. Savings
(2) This Act shall not affect the previous operation of any law hereby repealed or the validity, invalidity, effect or consequence of anything already done or suffered thereunder or any right, title, privilege, obligation or liability already acquired, accrued or incurred thereunder or any investigation, 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.
(3) This Act shall not affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or any existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, or recognized or derived by, in or from any law hereby repealed.
(4) The repeal by this Act of any law shall not revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not existing or in force on the date on which this Act comes into force.
(5) The repeal by this Act of any law shall not affect the audit, examination, accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any authority and such audit, examination accounting, investigation, inquiry or action could be taken and, or continued as if the said enactments are not repealed by this Act.
(6) For the removal of doubt it is hereby declared that, where this Act repeals any law by which the text of any other law was amended, whether retrospectively or prospectively, by the express omission, insertion or substitution of any matter, the repeal shall not affect the past existence and further continuance of any such amendment made by the law so repealed and in operation at the commencement of this Act.
(1) The repeal by this Act of any law shall not affect any other law in which the law hereby repealed has been applied, incorporated or referred to.
(2) This Act shall not affect the previous operation of any law hereby repealed or the validity, invalidity, effect or consequence of anything already done or suffered thereunder or any right, title, privilege, obligation or liability already acquired, accrued or incurred thereunder or any investigation, 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.
(3) This Act shall not affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or any existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, or recognized or derived by, in or from any law hereby repealed.
(4) The repeal by this Act of any law shall not revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not existing or in force on the date on which this Act comes into force.
(5) The repeal by this Act of any law shall not affect the audit, examination, accounting, investigation, inquiry or any other action taken or to be taken in relation thereto by any authority and such audit, examination accounting, investigation, inquiry or action could be taken and, or continued as if the said enactments are not repealed by this Act.
(6) For the removal of doubt it is hereby declared that, where this Act repeals any law by which the text of any other law was amended, whether retrospectively or prospectively, by the express omission, insertion or substitution of any matter, the repeal shall not affect the past existence and further continuance of any such amendment made by the law so repealed and in operation at the commencement of this Act.