Section 118 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
118. Repeal and saving .-The Indian Dock Laborious Regulations, 1948 and Dock Workers (Safety, Health and Welfare) Scheme, 1961 are hereby repealed:
Provided that any action taken or order issued under the said regulations or the Scheme shall, as the case may be in so far as it is not inconsistent with these regulations, be deemed to have been taken or issued under the corresponding provisions of these regulations.
