(2)Notwithstanding such repeal,—(a)any notification, rule, regulation, bye-law, order or exemption issued, made or granted under the Act so repealed shall have effect as if it had been issued, made or granted under the provisions of this Act, till new notification, rule, regulation, bye-law, order or exemption is issued, made or granted under this Act;(b)any office established or created, officer appointed and any body constituted under the Act so repealed shall continue and shall be deemed to have been established, created, appointed or constituted under this Act;(c)any document referring to the Act so repealed shall be construed as referring to this Act or to the provision of this Act;(d)any fine or penalty levied under the Act so repealed may be recovered as if it had been levied under this Act;(e)any offence committed under the Act so repealed may be prosecuted and punished as if it had been committed under this Act;(f)any boiler registered under the Act so repealed shall be deemed to have been registered under this Act;(g)any certificate of competency or proficiency, exemption, or any other certificate or document issued, made or granted under the Act so repealed and in force at the commencement of this Act shall be deemed to have been issued, made or granted under this Act and shall, unless cancelled under this Act, continue in force until the date shown in the certificate or document, as the case may be;(h)any proceeding pending before any court under the Act so repealed may be tried or disposed of under the corresponding provisions of this Act;(i)any inspection, investigation or inquiry ordered to be done under the provisions of the Act so repealed shall continue to be proceeded with as if such inspection, investigation or inquiry is ordered to be done under the corresponding provisions of this Act.
