Section 39 in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
39. Repeal of Maharashtra Shops and Establishments Act.
- On and from the date of commencement of this Act, the Maharashtra Shops and Establishments Act, shall stand repealed :Provided that,-(a)every appointment order, rule, bye-law, regulation, notification, registration or notice made, issued or given under the provisions of the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made, issued or given under the provisions of this Act, unless and until superseded by any appointment, order, rule, bye-law, regulation, notification or notice made, issued or given under this Act ;(b)any proceeding relating to the trial of any offence punishable under the provisions of the Act so repealed shall be continued and completed as if the said Act had not been repealed but had continued in operation and any penalty imposed on such proceedings shall be recovered under the Act so repealed.
