- The Assam Judicial Service Rules, 1967 are hereby repealed.Notwithstanding such repeal any appointment made, order issued, action taken or anything whatsoever done under the Rules so repealed shall be deemed to have been made, issued, taken or done under the corresponding provisions of these Rules and the provisions of Section 6 of Assam General Clauses Act, 1915 will apply in determining the effect of such repeal.
