Section 36(3) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(3)Notwithstanding such repeal, all rules made, anything done or any action taken in exercise of the powers conferred by or under the said Ordinance shall be deemed to have been made, done or taken in exercise of the power conferred by or under this Act.
