The Himachal Pradesh Sports (Registration, Recognition and Regulation of Associations) Repeal Act, 2009

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AUTHORITATIVE ENGLISH TEXT 
THE HIMACHAL PRADESH SPORTS (REGISTRATION, 
RECOGNITIONAND REGULATION OF ASSOCIATIONS) REPEAL 
ACT, 2009 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title 
2. Repeal of Act No. 13 of 2005 and saving. 
THE HIMACHAL PRADESH SPORTS (REGISTRATION, 
RECOGNITION AND REGULATION OF ASSOCIATIONS) REPEAL 
ACT, 2009 
(ACT NO. 9 OF 2009)1 
(Received the assent of the Governor on the 25th March, 2009 and was 
published in Hindi and English in R.H.P dated 30-3-2009 p. 8734 -8736) 
AN ACT to repeal the Himachal Pradesh Sports (Registration, 
Recognition and Regulation of Associations) Act, 2005 (Act No. 13 
of 2005). 
BE it enacted by the Legislative Assembly of Himachal Pradesh in 
theSixtieth Year of the Republic of India as follows:— 
1. Short title.-This Act may be called the Himachal Pradesh Sports 
(Registration,Recognition and Regulation of Associations) Repeal Act, 2009. 
2. Repeal of Act No. 13 of 2005 and saving.-(1) The Himachal 
Pradesh Sports (Registration, Recognition andRegulation of Associations) 
Act, 2005 (hereinafter referred to as the principalAct ) is hereby repealed. 
(2) The repeal of the principal Act shall not affect— 
(a)  The previous operation of, or anything duly done or sufferedunder 
the principal Act, or 
(b)  Any right, privilege or obligation or liability acquired, accruedor 
incurred under the principal Act, or 
(c)  Any penalty, forfeiture or punishment incurred in respect ofany 
offence under the principal Act, or 
(d)  Any investigation, legal proceedings or remedy in respect ofany 
such right, privilege, obligation, liability, penalty, forfeitureor 
punishment as aforesaid, 
                                                 
1 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of 
Objections and Reason see R.H.P dated 24.2.2009 P. 7828&7830) 
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and any such investigation, legal proceeding or remedy may be 
instituted,continued or enforced; and any such penalty, forfeiture or 
punishment may beimposed as if the principal Act had not been repealed. 
 
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