Section 36 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
36. Repeal.
(1)The Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay Act 14 of 1954) in so far as it extends to the Abu area, the Madhya Bharat Dais Registration Act, 1953 (Madhya Bharat Act 22 of 1953), the Madhya Bharat Nurses, Midwives and Health Visitors Registration Act, 1955 (Madhya Bharat Act 2 of 1955), in so far as they extend to the Sunel area and all other corresponding laws in force in any other part of the State are hereby repealed.(2)The Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registrations Ordinance, 1964 (Rajasthan Ordinance No. 2 of 1964) is hereby repealed.(3)Notwithstanding such repeal, all rules made, anything done or any action taken in exercise of the powers conferred by or under the said Ordinance shall be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.
