Section 62(2) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(2)Notwithstanding such repeal, anything done, including any rule, notification, inspection, order or notice made or issued or any license, permission, authorization or exemption granted or any document or instrument executed or any direction given under the repealed Act shall, insofar as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act.
