Section 29 in The Haryana State Legal Service Authority Rules, 1995
29. Repeal and Savings.
(1)The Haryana State Grant of Free Legal Service and Advice to the Poor Rules, 1982, are hereby repealed :Provided that any action taken under the rules so repealed shall be deemed to have been taken under the corresponding provisions of these rules.(2)All notifications, regulations and orders made by the State Government will be valid unless they are inconsistent with Act and these Rules.
