Section 37 in Assam Shops and Establishments Act, 1971
37. Repeal and Saving.
(1)The Assam Shops and Establishments Act, 1948(Assam Act XIII of 1948), is hereby repealed.(2)Notwithstanding the repeal of the Assam Shops and Establishments Act, 1948(Assam Act XIII of 1948), any order made, any notification issued or any action taken under the Act so repealed shall be deemed to have been made or taken under the corresponding provisions of this Act and shall continue to be in operation until cancelled or suspended by order made or notification issued under the corresponding provisions of this Act.
