Section 32 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
32. Repeal and Savings.
(1)From the date of commencement of this Order, the Orders mentioned in Schedule III shall stand repealed and the provisions of this Order shall have effect not withstanding any thing to the contrary contained in the orders repealed by this sub-clause.(2)The repeal of the Orders referred to in sub-clause (1) shall not affect anything done or omitted to be done or any action taken under the Orders so repealed and the provisions contained in the Rajasthan General Clauses Act, 1955 shall apply to such repeal as they apply to the repeal of any Rajasthan Act.
