Section 28 in The Orissa Forest Shooting Rules, 1973
28. Repeal and saving.
(1)All rules corresponding to these rules made under the Indian Forest Act, 1927 (Act 16 of 1972) and the Madras Forest Act, 1882 (Madras Act 5 of 1882) are hereby repealed.(2)Notwithstanding such repeal all notifications and orders issued, all acts done and all prosecutions lodged in the Courts of Law in accordance with the provisions of the rules so repealed shall be deemed to have been issued, made and lodged under appropriate provisions of these rules.
