Section 31(2) in Meghalaya Shops and Establishment Act, 2003
(2)Notwithstanding the repeal of the Meghalaya Shops and Establishment Act (Assam Act XIII 1948 as adapted by Meghalaya) any order made, any notification issued or any action taken under the Act so repealed shall be deemed to have been made or taken under the corresponding provisions of this Act and shall continue to be in operation until cancelled or suspended by order made or notification issued under the corresponding provisions of this Act.
