Section 37 in Sikkim Interpretation and General Clauses Act, 1977
37. Continuation of rules, orders, appointments, notifications etc. under Sikkim law repealed and reenacted.
- Where any Sikkim law is repealed and re-enacted with or without modification, then, unless otherwise expressly provided, any appointment, rule, notification, order, scheme, form or by-law made or issued under the repealed enactment, shall so far as it is not inconsistent with the provisions reenacted, continue in force and be deemed to have been made or issued under the provisions re-enacted, unless and until it is. Superseded by any appointment, notification, order, scheme, form or by-law made or issued or anything done or action taken under the provisions so re-enacted.
