Section 5 in Rajasthan Opium Smoking Prohibition Act, 1950
5. Saving clause.
(1)Until other provision is made under or in pursuance of this Ordinance, all Courts constituted, appointments, nominations, rules and orders made and jurisdiction and powers conferred under any law repealed by Section 4, shall be deemed to have been respectively constituted, made and conferred under this Ordinance.(2)[ References in any enactment or document for the time being in force to the "Court of the Subordinate Judge" and to "Subordinate Judge" shall be deemed to have been made respectively to the "Court of the Senior Civil Judge/Additional Civil Judge" and to "Senior Civil Judge/Additional Civil Judge" as constituted and appointed or deemed as constituted and appointed under this Ordinance.] [Substituted by Act No. 16 of 2015, dated 24.4.2015.](3)[ References in any enactment, document, judgement, decree, order or other proceedings of any Court, for the time being in force, to the "Court of the Civil Judge/Additional Civil Judge" or the "Civil Judge/Additional Civil Judge" and the "Court of the Munsiff/Additional Munsiff" or the "Munsiff/Additional Munsiff" shall be deemed to have been made respectively to the ["Court of the Senior Civil Judge/Additional Senior Civil Judge" or the "Senior Civil Judge/Additional Senior Civil Judge" and the "Court of the Civil Judge/ Additional Civil Judge" or the "Civil Judge/ Additional Civil Judge"] [Inserted by Rajasthan Act No. 2 of 1994-Published in Rajasthan Gazette Extraordinary, Part IV-A, dated 29.1.1994, page 27 enforced w.e.f. 29.1.1994 = 1994 RSCS/Part II/page 79/H. 107] as constituted or appointed or deemed as constituted or appointed under this Ordinance.]
