Section 25 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
25. Repeal and saving.
- The Madhya Pradesh Employees' State Insurance (Medical Benefit) Rules, 1953 and the Madhya Bharat Employees' State Insurance (Medical Benefit Service System) Rules, 1955 are hereby repealed :Provided that any order made, anything done or any action taken under the rules so repealed shall be deemed to have been made, done or taken under the corresponding provisions of these rules.
