Section 135 in Maharashtra Cinemas (Regulation) Rules, 1966
135. Repeal and saving.
- On the commencement of these Rules, the Bombay Cinema Rules, 1954 and the rules, if any, made under the Madhya Pradesh Cinemas (Regulation) Act, 1952 and the Hyderabad Cinemas (Regulation) Act, 1952 and in force immediately before such Commencement shall stand repealed :Provided that, anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these Rules.
