Report No. 60
6.2. Section 6-effect of repeal.-
Section 6 of the Act deals with repeal. Its main object is to reverse the common law rule that a repeal obliterates the statute for all purposes for the future. Though this section is one of the most important sections in the code, and contains a provision of frequent application a study of the decided cases up-to-date shows that the problems that have arisen as to repeal are (i) either outside the section,1 or (ii) concern the application of the provisions of the section, or (iii) concern the effect of a separate repeal clause in a particular Central Act. These problems cannot be avoided or minimised by, an amendment of section 6, because their solution does not lie in any general rule.
1. Para. 6.3, infra.
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