(1)The enactments specified in Part I of Schedule are hereby repealed: Provided that––(i)All rules prescribed, appointments made, powers conferred, orders made or passed, directions and certificates issued, consent, permit, permission or licences given, summons or warrants issued or served, persons arrested or detained or dis-charged on bail or bond, search warrants issued, bond forfeited, penalty incurred under any such enactment shall, so far as they are consistent with this Act, be deemed to have been respectively prescribed, made, conferred, given, passed, served, arrested, detained, discharged, forfeited and incurred thereunder.(ii)All references made in any Bombay Act to any of the Acts hereby repealed shall be read as if made to the corresponding provision of this Act.
