Section 33 in The Chhattisgarh Primary Education Act, 1961
33. Repeal and Saving.
(1)The Chhattisgarh Primary Education Act, 1956 (XXIII of 1956), the Madhya Bharat Compulsory Primary Education Act, Samvat 2006, the Vindhya Pradesh Primary Education Act, 1952 (IV of 1952), and the Bhopal State Compulsory Primary Education Act, 1956 (XI of 1956), and any other law, if any, relating to primary education in force in any of the regions of the State of Chhattisgarh are hereby repealed.(2)Notwithstanding such repeal under sub-section (1) any order or scheme made by, any notification issued, anything done, any action taken or any proceedings commenced in exercise of the powers conferred by or under the enactments hereby repealed shall be deemed to have been made, issued, done, taken or commenced in exercise of the powers conferred by or under this Act.
