The Himachal Pradesh Private Clinical Establishments (Registration and Regulation) Repeal Act, 2013

AUTHORITATIVE ENGLISH TEXT 
THE HIMACHAL PRADESH PRIVATE CLINICAL 
ESTABLISHMENTS (REGISTRATION AND REGULATION) 
REPEAL ACT, 2013 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title. 
2. Repeal of Act No. l3 of 2007 and savings. 
__________ 
THE HIMACHAL PRADESH PRIVATE CLINICAL 
ESTABLISHMENTS (REGISTRATION AND REGULATION) 
REPEAL ACT, 2013 
(ACT NO. 40 OF 2013)1 
(Received the assent of the Governor on the 3rd June, 2013 and was 
published both in Hindi and English in the Rajpatra, Himachal Pradesh, dated 
7th June, 2013, pp. 1561-1564). 
An Act to repeal the Himachal Pradesh Private Clinical Establishments 
(Registration and Regulation) Act, 2007(Act No. 13 of 2007). 
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Sixty-fourth Year of the Republic of India as follows :- 
1. Short title.- This Act may be called the Himachal Pradesh Private 
Clinical Establishments (Registration and Regulation) Repeal Act, 2013. 
2. Repeal of Act No. l3 of 2007 and savings.- The Himachal Pradesh 
Private Clinical Establishments (Registration and Regulation) Act, 2007 is 
hereby repealed: 
Provided that such repeal shall not affect,- 
(a)  any right, privilege, obligation or liability acquired, 
accrued or incurred under the said Act; or 
(b)  any penalty, forfeiture or punishment incurred in respect 
of any offence committed against the said Act; or 
(c)  any investigation, legal proceedings or remedy in respect 
of any such right, privilege, obligation, liability, penalty, 
forfeiture or punishment as aforesaid; andany such 
investigation, legal proceedings or remedy may be 
instituted, continued or enforced and any such penalty, 
                                                           
1.  Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of 
Objects and Reasons see the Rajpatra, Himachal  Pradesh, dated 9th April, .2013, 
pp. 232 and 234. 
2  THE HIMACHAL PRADESH PRIVATE CLINICAL ESTABLISHMENTS 
(REGISTRATION AND REGULATION) REPEAL ACT, 2013 
forfeiture or punishment may be imposed as if the 
provisions of the said Act had not been repealed : 
Provided further that anything done or any action taken, including any 
appointment or delegation made, notification, order, or directions issued, rule 
made, registration made, license granted, license fee or any other fee imposed, 
under the Act so repealed shall, in so far as it is not inconsistent with the 
provisions of the Clinical Establishments (Registration and Regulation) Act, 
2010 (Act No. 23 of 2010), be deemed to have been done or taken as if the 
Himachal Pradesh Private Clinical Establishments (Registration and 
Regulation) Act, 2007 (Act No.13 of 2007) had not been repealed and any 
such appointment, delegation, notification, order, direction, rules, registration, 
license, duty, license fee or other fee shall continue to be in force accordingly 
until suspended. 
_____________ 

‹ Prev All Himachal Pradesh acts Next ›