LexSection 16 — Repeal and savings.
The Railway Property (Unlawful Possession) Act, 1966
(1) The Railway Stores (Unlawful Possession) Act, 1955 (51 of 1955), is hereby repealed. (2) Nothing contained in this Act shall apply to offences punishable under the Act hereby repealed and such offences may be investigated and tried as if this Act had not been passed. (3) The mention of particular matters in sub-section (2) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1897), with regard to the effect of repeals.Open in Lexace · Ask the AI about this section