64. Repeal and transitory provision relating to the school boards. - The Bombay Primary Education Act, 1923 (Bombay IV of 1923), is hereby repealed:
Provided that until a new school board is constituted under Section 4, any existing school board under the Bombay Primary Education Act, 1923 (Bombay IV of 1923), shall exercise all the powers and perform all the duties and functions and shall be subject to all the rights and liabilities as if it is constituted under this Act.
