Section 104(3) in THE INDUSTRIAL RELATIONS CODE, 2020
(3)Without prejudice to the provisions of sub-section (2), the provisions of section 6 of the General Clauses Act, 1897 shall apply to the repeal of such enactments.The First Schedule[See sections 2 (zj), 30 (1), (6) and 101 (1)]Matters to be Provided in Standing Orders under this Code
