The Himachal Pradesh Repealing Act, 2017

AUTHORITATIVE ENGLISH TEXT 
THE HIMACHAL PRADESH REPEALING ACT, 2017 
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title. 
2.  Repeal of certain enactments. 
3.  Savings. 
SCHEDULE. 
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THE HIMACHAL PRADESH REPEALING ACT, 2017 
(ACT NO. 13 OF 2017)1 
(Received the assent of the Governor on the 21st September, 2017 and 
was published both in Hindi and English in the Rajpatra, Himachal Pradesh on 
the 27th September, 2017, pp. 6312-6315). 
AnActto repeal certain enactments. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Sixty-eighth Year ofthe Republic of India as follows:- 
1. Short title.-This Act may be called the Himachal Pradesh 
Repealing Act, 2017. 
2. Repeal of certain enactments.-The enactments specified in the 
SCHEDULE arehereby repealed to the extent mentioned in the fourth column 
thereof. 
3. Savings.-The repeal by this Act of any enactment shall not,- 
(a)  affect, any other enactment in which the repealed enactment 
has been applied,incorporated or referred to; or 
(b)  affect the validity, invalidity, effect or consequences of 
anything already done orsuffered, or any right, title, 
obligation or liability already acquired or incurred, orany 
remedy or proceeding in respect thereof, or any release or 
discharge of orfrom any debt, penalty, obligation, liability, 
claim or demand, or indemnityalready granted, or the proof of 
any past act or thing; or 
(c)  affect any principle or rule of law, or established jurisdiction, 
form or course ofpleading, practice or procedure, or existing 
privilege, restriction, exemption,office or appointment, 
                                                           
1.  Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of 
Objects and Reasons see the Rajpatra, Himachal Pradesh, dated 1st September, 
2017, pp. 5438 and 5440. 
2 THE HIMACHAL PRADESH REPEALING ACT, 2017 
notwithstanding that the same respectively may have beenin 
any manner affirmed or recognized or derived by, in or from 
any enactmenthereby repealed; or 
(d)  affect the audit, examination, accounting, investigation, 
inquiry or any otheraction taken or to be taken in relation 
thereto by any authority and such audit,examination, 
accounting, investigation, inquiry or action could be taken, 
and, orcontinued as if the said enactments are not repealed by 
this Act. 
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SCHEDULE 
(See sections 2 and 3) 
Year No. Short title Extent of 
Repeal 
1 2 3 4 
1993 XVII The Himachal Pradesh Appropriation 
(Vote on Account) Act, 1993 
 
The whole 
1993 XVIII The Himachal Pradesh Appropriation Act, 
1993 
The whole 
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