Section 32(2) in Bombay Khadi and Village Industries Act, 1960
(2)Notwithstanding the repeal of the Bombay Village Industries Act, 1954, (Bom. XLI of 1954) the rules and regulations made under that Act and in force immediately before the appointed day shall subject to anything done or any action taken under the Bombay Khadi and Village Industries Ordinance, 1960 (Bom. Ord No. III of 1960), and in so far as they are not inconsistent with the provisions of this Act, be deemed to be made under this Act in relation to the whole of the State and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act.
