Section 32(ii) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(ii)all rules, orders, schemes made or framed in exercise of the executive powers by the State Government on the subject matter covered by this Act and in force immediately before the commencement of this Act which are consistent with the provisions of this Act, shall be deemed to have been made or framed under and in accordance with the provisions of this Act, until they are superseded by any new rules, orders or schemes made or framed under this Act.
