Section 104 in THE INDUSTRIAL RELATIONS CODE, 2020
104. Repeal and savings.
(1)In the notification issued under sub-section (3) of section 1 for the commencement of any provision of this Code, the Central Government may specify that the provisions of-(a)the Trade Unions Act, 1926 (16 of 1926);(b)the Industrial Employment (Standing Orders) Act, 1946 (20 of 1946); and(c)the Industrial Disputes Act, 1947 (14 of 1947),shall stand repealed with effect from the date appointed in the notification in this behalf and the remaining provisions of the enactments referred to in clauses (a) to (c) shall remain in force till they are repealed by like notifications in the like manner.(2)Notwithstanding such repeal under sub-section (1), anything done or any action taken under the provisions of the enactments so repealed including any rule, regulation, notification, nomination, appointment, order or direction made thereunder shall be deemed to have been done or taken under the corresponding provisions of this Code and shall be in force to the extent they are not contrary to the provisions of this Code.(3)Without prejudice to the provisions of sub-section (2), the provisions of section 6 of the General Clauses Act, 1897 shall apply to the repeal of such enactments.The First Schedule[See sections 2 (zj), 30 (1), (6) and 101 (1)]Matters to be Provided in Standing Orders under this Code
