(3)The registers duly kept or maintained or deemed to be kept and maintained under the laws so repealed (excluding that part of the register duly maintained under section 10 of the Central Provinces and Berar Nurses Registration Act, 1936, in its application to the Vidarbha region of the State, which relates to the dais, and excluding Part II of the register duly maintained under section 11 of the Hyderabad Nurses, Midwives and Health Visitors Registration Act, 1951, in its application to the Hyderabad area of the State) which are in force immediately before the appointed day, shall be deemed to be the Registers prepared under this Act, until the Register prepared under section 17 comes into force under sub- section(7) thereof.
