Section 112(a) in The M.P. Industrial Relations Act, 1960
(a)every appointment, order, rule, notification or notice made, issued or given under the provisions of the Acts so repealed in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made or issued under the provisions of this Act, unless and until superseded by any appointment, order, rule, notification or notice made, issued, or given under this Act;
