Section 65(a) in The M.P. Shops and Establishments Act, 1958
(a)every appointment, order, rule, bye-law, regulation, notification, or notice made, issued or given under the provisions of any enactment shall in so far as is not inconsistent with the provisions of this Act, be deemed to have been made, issued or given under the provisions of this Act, unless and until superseded by any appointment, order, rule, bye-law, regulation, notification or notice made, issued or given under this Act;
