Section 13(2) in Rajasthan Micro, Small and Medium Enterprises (Facilitation of Establishment and Operation) Act, 2019
(2)Notwithstanding such repeal and without prejudice to the provisions of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955), all things done, actions taken or orders made under the said Ordinance shall be deemed to have been done, taken or made under this Act.
