Section 21 in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
21. Repeal
The Bombay Registration of Marriages Act, 1953, is hereby repealed. Notwithstanding such repeal, any marriage registered or any action taken by the Registrar, under the provisions of the said Act before such repeal shall be deemed to have been validly registered or, as the case may be, taken under the corresponding provisions of this Act.
