Section 0(98) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007
98.0Repeal and SavingsOn commencement of these regulations, the Transport, Handling and Storage of Dangerous Goods in the Port of Bombay Regulations, 1994 stands repealed.Provided that-(a)Such repeal shall not affect the previous operation of the said Regulations or orders or practices or anything done or actions taken thereunder; and(b)any proceeding under the said Regulations pending at the commencement of these regulations shall be conducted and disposed of, as far as may be feasible, in accordance with these regulations.
