(5)Any institution which was approved or recognised or affiliated, or deemed to be approved, recognised or affiliated under the Bombay Nurses, Midwives and Health Visitors Act, 1954, or the Central Provinces and Berar Nurses Registration Act, 1936, and the approval, recognition or affiliation of which was in force immediately before the appointed day, shall, on the same terms and conditions, continue thereafter (to be recognised by or affiliated to the Council under this Act, until the recognition or affiliation, as the case may be, is duly withdrawn.
