The Lepers (Punjab Repeal) Act, 1992

Punjab Act No. 8 of 1993

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Received the assent of the Governor of Punjab on the 14th January, 1993 and was published in the Punjab Gazette, (Extra), Legislative Supplement, Part I, dated January 22, 1993.

An Act further to repeal the Lepers Act, 1891, as in force in the State of Punjab.

Be it enacted by the Legislature of the State of Punjab in the Forty-third year of the Republic of India as follows :-

Short title.- This Act may be called the Lepers (Punjab Repeal) Act, 1992.
Repeal of Central Act 3 of 1898.- The Lepers Act, 1898 as in force in the State of Punjab, is hereby repealed :

Provided that such repeal shall not affect -

(a) the previous operation of the Act so repealed or anything duly done or suffered thereunder; or

(b) any obligation or liability accrued or incurred under the Act so repealed; or

(c) any legal proceeding or remedy in respect of any obligation or liability as aforesaid, and any such legal proceeding or remedy may be continued or enforced, as if this Act had not been passed.