Section 25 in Rice-Milling Industry (Regulation) Act, 1958
25. Repeal and savings.
(1)If, immediately before the commencement of this Act, there is in force in any State to which this Act extends any law or order relating to the regulation or control of rice mills in that State, that law or order shall stand repealed.(2)Notwithstanding such repeal, any certificate of registration, permit or licence granted in respect of any existing rice mill, under any such law or order hereby repealed and in force immediately before the commencement of this Act, shall continue to be in force for such period as may be allowed under the proviso to sub- section (2) of section 8 for the licensing of such rice mill under the provisions of this Act, and for the removal of doubts, it is hereby declared that the provisions of section 6 of the General Clauses Act, 1897 (10 of 1897 ), shall apply in relation to such repeal, as they apply in relation to the repeal of an enactment by a Central Act.
