Section 122(a) in Bombay Industrial Relations Act, 1946
(a)every appointment, order, rule, regulation, notification or notice made, issued or given under the provisions of the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed, to have been made or issued under the provisions of this Act, unless and until superseded by any appointment, order, rule, regulation, notification, or notice made, issued or given under this Act;
