- Cochin Factories Rule, 1952 and the Madras Factories Rules 1950 , in their application to the territories referred to as Malabar District in sub-section (2) of section 5 of the state Reorganization Act 1956 (Central Act 37 of 1956), are hereby repealed;Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provision of these Rules.
