Section 40(3) in The Gujarat Homoeopathic Act, 1963
(3)Anything done or action taken and any right, liability or obligation acquired accrued or incurred by any person or authority under the repealed Act and not covered by the foregoing provisions of this section shall, in so far as it is not inconsistent with the provisions of this Act, be deemed respectively to have been done, taken acquired, accrued or incurred by the person or authority entitled thereto or liable therefor, as the case may be, under the corresponding provisions of this Act.
