Section 72 in The Bombay Shops and Establishments Act, 1948
72. Repeal of Bombay Shops and Establishments Act, 1939.
- On and from date of the commencement of this Act, the Bombay Shops and Establishments Act, 1939, (Bombay XXIV of 1939) shall be repealed:Provided that-(a)every appointment, order, rule, by-law, regulation, notification or notice made, issued or given under the provisions of the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made, issued or given under the provisions of this Act, unless and until superseded by any appointment, order, rule, by-law, regulation, notification or notice made issued or given under this Act.,(b)any proceeding relating to the trial of any offence punishable under the provisions of the Act so repealed shall be continued and completed as if the said Act had not been repealed, but had continued in operation and any penalty imposed on such proceedings shall be recovered under the Act so repealed.
