Section 15 in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012
15. Repeal and saving.
(1)Save as otherwise provided in this Act, the Madhya Pradesh Electricity Duty Act, 1949 (No. 10 of 1049) is hereby repealed.(2)Notwithstanding such repeal-(a)any thing done or any action taken or purposed to have been done or taken including any rule, notification, inspection, order or notice made or issued or any licence, permission or exemption granted or any direction given under the repealed Act shall, in so for as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act;(b)rules made under the repealed Act shall have effect until the rules under Section 13 are made;(c)all directives issued before the commencement of this Act by the State Government under the repealed Act shall continue to apply until directions are issued under this Act.
