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Coinage Act, 2011 27. Repeal and savings.- 1. The following enactments are hereby repealed a. the Metal Tokens Act, 1889 (1 of 1889); b. the Coinage Act, 1906 (3 of 1906); c. the Bronze Coin (Legal Tender) Act, 1918 (22 of 1918); d. the Currency Ordinance, 1940 (Ord. IV of 1940); e. the Small Coins (Offences) Act, 1971 (52 of 1971). 1. 2. The repeal by this Act of the enactments and Ordinance specified in sub-section (1) shall not a. affect any other enactment in which the repealed enactment or Ordinance has been applied, incorporated or referred to; b. affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred or any 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; c. affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment or Ordinance hereby repealed; d. revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force. 3. The mention of particular matters in sub-section (1) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1897), with regard to the effect of repeals.    |
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