Section 38 in Maharashtra Homoeopathic Practitioners' Act, 1960
38. Repeal and saving.
(1)Subject to the provisions of this Chapter, on the appointed day,-(a)the Bombay Homoeopathic Act, 1951, in its application to the pre-reorganisation State of Bombay, excluding the transferred territories: and(b)the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951 in its application to the Vidarbha region of the State of Bombay. shall be repealed.(2)With effect from the appointed day, the Medical Act in its application to the Hyderabad area of the State of Bombay, shall cease to apply to Homoeopathic practitioners.(3)[* * * *] [The words, brackets and figures subject to the provisions of sub-section (2) of section 42 were deleted by Maharashtra 19 of 1988, Section 25(a).] the regulations made under clauses (c) to (e) of sub-section (1) of section 38 of the Bombay Homoeopathic Act, 1951 and clauses (d) to (h) of subsection (1) of section 29 of the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951, and such other regulations and such of the rules made under the said Acts as the State Government may by order specify on the appointed day, shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made under and for the purposes of the relevant provisions of this Act and be in force accordingly unless and until Superseded by any rules, regulations or by-laws made under this Act. All other regulations and rules made under the said Act shall cease to be in force.(4)[* * *] [Sub-section (4) was deleted by Maharashtra 19 of 1988, Section 25(b).](5)Any appointment, notification, notice, order or form made, issued or given under the Bombay Homoeopathic Act, 1951 and in force in pre-Reorganisation State of Bombay, excluding the transferred territories, immediately before the appointed day 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under the relevant provisions of this Act and be in force throughout the State of Bombay accordingly, unless and until superseded by any appointment, notification, notice, order or form made, issued or given under this Act.
