24. Continuation of appointments, notifications, orders, etc., issued under enactments repealed and re-enacted. -
Where any enactment is repealed and re-enacted by an [Uttar Pradesh] [Substituted by the A.O.1950.] Act, with or without modification, then, unless it is otherwise expressly provided, any appointment, [or statutory instrument or form] [Substituted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).], made or issued under the repealed enactment, shall, so far as it is not inconsistent with the provisions re-enacted, continue in force, and be deemed to have been made or issued under the provisions so reenacted, unless and until it is superseded by any appointment, [or statutory instrument or form] [Substituted by U.P. Act No. 54 of 1975. (w.e.f. 21.10.1975).] made or issued under the provisions so re-enacted.Miscellaneous
