Section 141(2) in The Jammu and Kashmir Electricity Act, 2010
(2)Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken including any rule, notification, inspection, order or notice made or issued or any appointment, confirmation or declaration made or any licence, permission, authorization or exemption granted or any document or instrument executed or any direction given under the repealed laws shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of the Act :Provided that the rules or regulations made under the repeals laws shall, in so far as the same are not inconsistent with the provisions of this Act, be deemed to have been made under this Act, and shall remain in force until repealed or modified expressly or by implications by the Government or the Commission, as the case may be.
