Section 30 in The Bombay General Clauses Act, 1904
30. Saving for previous Acts, rules and by-laws.
- Where any Act, rule or by-law made after the commencement of this Act continues or amends any Acts, rules or by-laws made before the commencement of this Act, the foregoing sections of this Act shall not by reason merely of such continuance or amendment affect the construction of such Acts, rules or bylaws.
