(6)Anything done or any action taken (including any appointment or application made, notification, order or direction issued or fee levied or certification or notice given) under any of the laws so repealed shall, in so far as it is not inconsistent with the provisions of this Act, and unless the State Government otherwise directs, be deemed to have been made,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 suspended by anything done or any action taken under this Act.
