Section 10 in The Statutory Investigation Into Railway Accidents Rules, 1998
10. Repeal and saving
.-(1) The "Statutory Investigation into Railway Accident Rules, 1973", published with notification of Government of India in the Ministry of Tourism & Civil Aviation No. 22, dated 2-6-1973, Part II, section 3 are hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the rules hereby repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.
