Section 12 in The Assam Cinemas (Regulations) Act, 1953
12. Repeal and saving.
- The Cinematograph Act, 1918 in its application to the State of Assam and in so far as it relates to the regulation of exhibition by means of cinematograph (including licensing of places in which cinematograph films are exhibited) is hereby repealed:Provided that any appointment, notification, order, scheme, rule form or bye-law, made or issued under the repealed Act, shall, so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have made or issued under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, form or bye-law made or issued under this Act.
