Section 32(1) in Bombay Khadi and Village Industries Act, 1960
(1)On the date of commencement of the Bombay Khadi and Village Industries Ordinance, 1960 (Bom. Ord. No. III of1960),(hereinafter in this section 33 referred to as "the appointed day")(i)the Saurashtra Khadi and Village Industries Board Act, 1953 (Sau. XL of 1953):(ii)the Bombay Village Industries Act, 1954 (Bom. XLI 1954);(iii)the Hyderabad Khadi and Village Industries Board Act, 1955 (Hyd. XII of 1955), in its application to the Hyderabad area of the State of Bombay; and(iv)the Madhya Pradesh Khadi and Village Industries Board Act, 1956. (MP IX of 1956) in its application to the Vidarbha region of the State of Bombay, shall be repealed.
