25. Continuation of orders, etc. issued under enactments repealed and re-enacted.
- Where any enactment is repealed and re-enacted by a Madhya Pradesh Act with or without modification then, unless it is otherwise expressly provided, any appointment, notification, order, scheme, rule, regulation, form or bye-law made or issued under the repealed enactment shall, so far as it is not inconsistent with the provisions re-enacted, continue in force, and be deemed to have been made or issued under the provisions so re-enacted, unless and until it is superseded by any appointment, notification, order, scheme, rule, regulation, form or bye-law made or issued under the provisions so re-enacted.Miscellaneous
