SARAI
ACT (REPEAL) ACT, 2017 THE SARAI ACT (REPEAL) ACT, 2017 [Act No. 06 of 2018] An Act to Repeal the Sarai Act,
1867 (Act No. 22 of 1867) in it's application to the State of Uttarakhand. Be it enacted by the
Uttarakhand Legislative Assembly in the 68th Year of the Republic of India (1)
This Act maybe called the Sarai Act (Repeal) Act, 2017. (2)
It shall come into force at Once. (1)
On the commencement of this Act, the provisions of the Sarai Act,
1867 shall be deemed repealed to its application in the State of Uttrakhand and
on such repeal, the provisions of that Act shall apply as if the provisions so
repealed are the provisions of an Act. (2)
Notwithstanding such repeal, any appointment, notification, rule,
order, registration, licence, certificate, notice, decision, approval,
authorisation or consent made, issued or given under such law shall, if in
force at the commencement of this Act, continue to be in force and have effect
as if it were made, issued or given under the corresponding provisions of this
Act.
Preamble - SARAI ACT (REPEAL) ACT, 2017PREAMBLE