(3)Notwithstanding the repeal of any enactment by this section,-(a)any notification, rule, regulation, order or notice issued or any appointment or declaration made or any licence, permission or exemption granted for any assessment made, confiscation adjudged or any duty levied or any penalty or fine imposed or any forfeiture, cancellation or discharge of any bond ordered or any other thing done or any other action taken under any repealed enactment shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provision of this Act;(b)any document referring to any enactment hereby repealed shall be construed as referring to this Act or to the corresponding provision of this Act.
