Section 35(2) in The (Bihar State) Aid to Industries Act, 1956
(2)Notwithstanding such repeal anything done or any action taken (including any rules, notifications or orders made or issued) in the exercise of any power conferred by or under the said Act or Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.
