Section 20(2) in The Bombay Essential Commodities and Cattle (Control) Act, 1958
(2)Notwithstanding such repeal, if there be any orders made under any of the laws so repealed in relation to essential commodity or cattle, or any proceedings pending under any of the laws so repealed, such orders or proceedings shall be deemed to be made and continue in force or, as the case may be, pending under the provisions of this Act; and accordingly such proceedings may be continued and disposed of under the provisions of this Act.
