Section 32(2) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
(2)The repeal of the Orders referred to in sub-clause (1) shall not affect anything done or omitted to be done or any action taken under the Orders so repealed and the provisions contained in the Rajasthan General Clauses Act, 1955 shall apply to such repeal as they apply to the repeal of any Rajasthan Act.
