Section 36 in The Gujarat Veterinary Practitioners Act, 1969
36. Repeal and saving.
(1)Subject to the provisions of this Chapter, with effect on and from the date on which the Council is constituted under sub-section (5) of Section 3 (hereinafter referred to as "the specified date"), the Bombay Veterinary Practitioners Act, 1953 (Bombay LXVIII of 1953) shall stand repealed.(2)With effect on and from the specified date, the Council established under the Act so repealed shall stand dissolved and all the members thereof shall vacate office.(3)The register prepared or maintained or deemed to have been prepared or maintained under the Act so repealed, and in force immediately before the appointed day shall be deemed to be the register prepared under Section 14, until a register is prepared under that section.(4)Any appointment, notification, rule, regulation, notice, order, form or instrument made, issued or given under the Act so repealed, and subsisting immediately before the specified date shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made, issued or given under the relevant provisions of this Act and continue in force unless and until superseded by any appointment, notification, rule, regulation, notice, order, form or instrument made, issued or given under this Act.
