Report No. 156

116. Repeal and savings: Indian Penal Code (Amendment) Act, 1978 and the Criminal Law (Amendment) Act, 1978.-

Do you agree as provided in clause 207 of the Indian Penal Code, (Amendment) Bill, 1978, namely-

(1) As from the commencement of the Indian Penal Code (Amendment) Act, 1978, the Criminal Law Amendment Act, 1938, shall stand repealed?

(2) The provisions of section 6 of the General Clauses Act, 1897, shall, so far as may be, apply in respect of any investigation, legal proceeding or remedy that may be instituted, continued or enforced after the repeal of the enactment referred to in sub-section (1)?