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Designs Act, 1911 80. Repeal and saving (1) If immediately before - (i) the 18th day of April 1950 in relation to any Part B State other than the State of Jammu & Kashmir and (ii) the date of commencement of the Jammu & Kashmir (Extension of Laws) Act 1956 in relation to the State of Jammu Kashmir there was in force in the Part B State concerned and law corresponding to this Act that corresponding law shall be deemed to have been repealed on the date aforesaid : Provided that the repeal shall not affect - (a) the previous operation of any law so repealed or anything duly done or suffered thereunder or (b) any right privilege obligation or liability acquired accrued or incurred under any law so repealed or (c) any penalty forfeiture or punishment incurred in respect of any offence committed against any law so repealed or (d) any investigation legal proceeding or remedy in respect of any such right privilege obligation liability penalty forfeiture or punishment as aforesaid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 any such penalty forfeiture or punishment may be imposed as if this Act had not come into force in the Part B State concerned : Provided further that subject to the preceding proviso anything done or any action taken including any patent permit or license granted or registration effected under any such corresponding law shall be deemed to have been done or taken under the corresponding provision of this Act as now extended to the State and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act. (2) Nothing contained in section 6 of the Part B States (Laws) Act 1951 or section 5 of the Jammu and Kashmir (Extension of Laws) Act 1956 shall have effect in relation to this Act.    |
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