The Sikkim Police (Repealing) Act 1978

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GA.ZETTE
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EXTRAORDINARY
PUBLISHEID~~B¥~!AUTHORITY "
No. 42 ,_Gangtok, Monday, April 3, 1978''; _.. ,~.
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",' . "LEGISLATIVE DEPARTMENT~"'. ". __ . i J'C1.· :~ •. .,,,
, , NOTIFICATION
No. 8/LL/78
Dated Gangtok, the 3rd April, 1978.
The following Act of the Sikkim Legislative Assembly having received the assent of the
Governor on the j rst day of March, 1978 is hereby published for general information.
'SIKKIM"A'CT-NO-:-S OF 1978 '-. ," r ,.J ,:. ,,:, ..•
SIKKIM POLICE (REPEALING)
AN
,ACT
to repeal the Sikkim Police Act, 1969;
THE ACT, 1978
WHEREAS it is expedient to have the Police Act, 1861, extended to and enforced
in the State of Sikkim ;. . ,
AND WHEREAS it is necessary to repeal the Sikkim Police Act, 1969,immediately'
with the extension and enforcement of the Police Act, 1861 in .the State of Sikkim.
It is hereby enacted by the Legislature of the State of Sikkim in the Twenty-ninth
year of the Republic of India, as follows> ,
Short title and ex- 1. (1) This Act may be called The Sikkim Police (Repealing) Act, 1978;tent.
(2) It extends to the whole of Sikkim. .
~ep~al of, the 2. / On and immediately with effect from the extension to and en-
~!]6~:mPolice Act, forcement in the State of Sikkim of the Police Act, 1861, the Sikkim Police
Act, 1969, shall stand repealed and the entire Police establishment constituted
under the Sikkim Police Act, 1969'shall be deemed to be constituted under the
,Provisions of the Police Act, .1861. '
3.. Notwithstanding the repeal of the Sikkim Police Act, 1969,the repeal shall <
not-
(a) affect the previous operation of the said Act or anything duly done
or suffered thereunder; or ., '. '
(b) affect any right, privilege, obligation ',or' liability- acquired, accrued
or incurred under the said Act, or ..,. , .
Saxings.
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(c) affect'any penalty.forfeiture orpunishment incurred under the saidAct;
or.
(d) affect any 'investigation.Iegal.proceeding or.remedy in respect of any
such right, privilege, obligation, 'ua1oility,penalty forfeiture or punishment. as
.aforesaid. .' .
and any such investigation, legal-proceeding-or remedy may be instituted, mentioned
or enforced and such penalty, forfeiture' or punishment. may be- imposed as if this Act had
not been passed. -
ByOrder of the Governor.
B. R. PRADHAN, '.' ot
Secretary to the Government of Sikkim
Law and Legislative Department .
.F 16 (48) LLj77:
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PIUNTED AT THE "SIKKIM' GOVERNM'ENT PRESS
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