Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com REPEALING AND AMENDING ACT, 2001 30 of 2001 [September 3, 2001] CONTENTS 1. Short title. 2. Repeal of certain enactments. 3. Amendment of certain enactments. 4. Savings. SCHEDULE 1 :- repeals SCHEDULE 2 :- amendments REPEALING AND AMENDING ACT, 2001 30 of 2001 [September 3, 2001] An Act to repeal certain enactments and to amend certain other enactments Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:- 1. Short title. :- This Act may be called the Repealing and Amending Act, 20011 . 1. 1. Received the assent of the President on September 3, 2001 and published in the Gazette of India, Extra., Part II, Section 1, dated 3rd September, 2001, pp.1-15. No. 37 2. Repeal of certain enactments. :- The enactments specified in the First Schedule are hereby repealed to the extent mentioned in the fourth column thereof. 3. Amendment of certain enactments. :- The enactments specified in the Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof. 4. Savings. :- The repeal by this Act of any enactment shall not affect any other enactment in which the repealed enactment has been applied, incorporated or referred to; And this Act shall not affect the validity, invalidity, effect or consequences of anything already done o r suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; Nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed; Nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force. SCHEDULE 1 repeals SCHEDULE 2 amendments (See Section 3 ) Year No. Short title Amendments 1 2 3 4 1925 1 The Indian Succession Act. 1925 In Schedule II, in Part II, in entry (6), for the words "grandparents' children", the words "grandparent's parents' children" shall be substituted. 1974 2 The Code of Criminal Procedure, In the First Schedule, for the entries relating 1973 to Section 377, the following entries shall be substituted, namely: 1 2 3 4 5 6 "377 Unnatural Imprisonment for cognizable Non- Magistrate offences life, or bailable of the first offences life, or imprisonment bailable of the first for ten years and fine class.".