(1)The enactments [specified in Part I of Schedule I] [These words and figures were substituted for the words 'specified in Schedule I' by Bombay 34 of 1959, section 34 (1).] are hereby repealed:Provided that-(i)all rules prescribed, appointments made, powers conferred, orders made or passed, directions and certificates issued, consent, permit, permission or licences given, summons or warrants issued or served, persons arrested or detained or discharged on bail or bond, search warrants issued, bond forfeited, penalty incurred under any such enactment shall, so far as they are consistent with this Act, be deemed to have been respectively prescribed, made, conferred, given, passed, served, arrested, detained, discharged, forfeited and incurred thereunder.(ii)all references made in any Bombay Act to any of the Acts hereby repealed shall be read as if made to the corresponding provisions of this Act.
