Section 32(4) in The Gujarat Medical Council Act, 1967
(4)Anything done or any action taken (including any appointment or application made, rule, notification, order or direction issued or fee levied or certificate or notice given) under any of the Acts so repealed and subsisting immediately before the specified date shall, in so far as it is not inconsistent with the provisions of this Act and unless the State Government otherwise directs, be deemed to have been made, issued, levied or given under the relevant provisions of this Act, and be in force accordingly, unless and until superseded by anything done or any action taken under this Act:Provided that the rules made under the Bombay Medical Act, 1912 (Bombay VI of 1912), as in force in the Bombay Area of the State and in force immediately before the specified date shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to be rules made in relation to the whole of the State of Gujarat and continue in force accordingly until they are superseded by anything done or any action taken under this Act.
