Section 39(e) in Maharashtra Homoeopathic Practitioners' Act, 1960
(e)all proceedings and matters pending before ally authority or officer immediately before the said date shall be deemed ,to be transferred to and continued before the corresponding authority or officer under this Act as amended by the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1985, competent to entertain such proceedings and matters;
