(1)The Bombay Home Guards Act, 1947, in so far as it extends to the Abu area, and all other corresponding laws in force in any other part of the State are hereby repealed.(2)The Rajasthan Home Guards Ordinance, 1962 (Rajasthan Ordinance 2 of 1962) and the Rajasthan Home Guards (Amendment) Ordinance, 1962 (Rajasthan Ordinance 3 of 1962) are hereby repealed.(3)Notwithstanding such repeal, all rules made, anything done or any action taken in exercise of the powers conferred by under the said Ordinances shall be deemed to have been made, done or taken in exercise of the powers conferred by or under this Act.
