Section 28(4) in Gujarat Compulsory Primary Education Act, 1961
(4)Any proposal, appointment, notification, order, rule, notice, report or delegation made or issued under any of the provisions so repealed shall, in so far as it is not inconsistent with the provisions of this Act, continue to be lawful until it is altered or superseded by a proposal, appointment, notification, order, rule, notice, report or delegation made or issued under this Act.
