Section 12(2) in The Women's And Children's Institutions (Licensing) Act, 1956
(2)Notwithstanding the repeal by this Act of any State Act referred to in sub-section (1), anything done or any action taken (including any directions given, any register, rule or order made or any restriction imposed) under the provisions of such State Act shall in so far as such thing or action is not inconsistent with the provisions of this Act be deemed to have been done or taken under the provisions of this Act as if the said provisions were in force when such thing was done or such action was taken and shall continue in force accordingly until superseded by anything done or any action taken under this Act.Explanation.-In this section, the expression "State Act" in cludes a "Provincial Act".
