(1)On the commencement of this Act all enactments which are inconsistent with a repetition of the provisions of this Act shall be deemed to have been repealed.(2)All rules and certificates issued, appointments made, powers conferred and orders issued under the previous enactments before the commencement of this Act shall, so far as they are not inconsistent with the provisions of this Act, be deemed to have been issued, made, conferred and issued under this Act.
