Section 23(2) in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
(2)Notwithstanding such repeal, any action taken or purported to have been taken or anything done or purported to have been done including taking over possession of property of the undertakings under the said Ordinance shall be deemed to have been taken or done under the corresponding provisions of this Act by or on behalf of the Government or the Board.
