The Central Provinces and Berar Factory Rules, 1949, in their application to Mahakoshal region, the Madhya Bharat Factory Rules, 1951, the Bhopal Factory Rules, 1952, the Vindhya Pradesh Factory Rules, 1951, and the Rajasthan Factory Rules, 1951, in their application to the Sironj region are hereby repealed :Provided that any application relating to grant, renewal, transfer or amendment of licence pending at the time of coming into force of these rules shall be decided in accordance with the provisions of the rules under which such application was made :Provided further that subject to the preceding proviso, anything done or any action taken (including any appointment of delegation made, notification, order, instruction or direction issued, certificate obtained, patent permit or licence granted or registration effected) under any such rule shall be deemed to have been done or taken under the corresponding provision of these rules and shall continue to be in force accordingly, unless superseded by anything done or any action taken under these rules.
