Section 49 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
49. Repeal and Saving
- The Bombay Court Fees Act, 1959 (36 of 1959) in its application to the State of Gujarat, is hereby repealedProvided that such repeal shall not affect the previous operation of any of the laws so repealed anything done or any action taken (including any appointment, notification, order, rule, from, application, reference, notice report or certificate made or issued) under the law shall, in so far as this not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act: ,
