Section 41(2) in The Orissa Medical Registration Act, 1961
(2)Notwithstanding the repeal as aforesaid-(a)the Council established under the said Regulation shall continue to function till and shall cease to exist with effect from the date of the first meeting of the Council established under this Act and thereupon all assets and liabilities of the earlier Council shall devolve upon the latter;(b)all acts begun whether pending or completed by the Orissa Council of Medical Registration established under the said Regulation by the date of the aforesaid first meeting, shall, in so far as they relate to the functions allotted to the Council under this Act be deemed to have begun of performed by the Council established under this Act and such acts may be carried on and completed by of under the authority of the Council so established; and(c)all Medical Practitioners registered under the aforesaid Regulation and continuing as such on the date of the repeal shall, for all purposes, be deemed to have been registered under this Act.The Schedule[See Section 20]Qualifications entitling registration under the Act
