Section 392(2) in The Mumbai Municipal Corporation Act, 1888
(2)Nothing in this section shall be deemed to affect any provision of the [Bombay Boiler Inspection Act, 1887] [Bombay 3 of 1887 was repealed by Bombay 2 of 1891, which was repealed by Bombay 5 of 1917, which was again repealed by Act 5 of 1923, Central Acts.], and nothing in this section which relates to the fixing or fencing of any engine, mill gearing, hoist or other machinery shall apply on any factory to which the provisions of the [Indian Factories Act, 1881] [Act 15 of 1881 is repealed by Act 12 of 1911 (the Indian Factories Act, 1911) which is again repealed by Act 25 of 1934, Central Acts.], are applicable.
