Section 56 in Maharashtra Money-Lending (Regulation) Act, 2014
56. Repeal of Bom. XXXI of 1949 and saving.
(1)The Bombay Money-Lenders Act, 1946 (Bom. XXXI of 1947), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Act (including any licence issued) shall be deemed to have been done, taken or issued, as the case may be, under this Act.
