Section 136(2) in The Trade And Merchandise Marks Act, 1958
(2)Without prejudice to the provisions contained in the General Clauses Act, 1897 (10 of 1890), with respect to repeals, any notification, rule, order, requirement, registration, certificate, notice, decision, determination, direction, approval authorisation, consent, application, request or thing made, issued, given or done under the Trade Marks Act, 1940 (5 of 1940), shall, if in force at the commencement of this Act continue in force and have effect as if made, issued, given or done under the corresponding provision of this Act.
