Section 39(2) in The Orissa State Aid to Industries Act, 1978
(2)Notwithstanding such repeal, anything done, any action taken, any State-aid granted, any appointment or delegation made, notification, order, instruction or direction issued or rule, regulation, form, bye-law or scheme framed under the Act so repealed, shall be deemed to have been done, taken, granted, made, issued or framed under the corresponding provisions of this Act.
