(2)Anything done and any step taken (including order, scheme, rule, form or notice) and any action taken under the repeated Act shall in so far it is no inconsistent with the provisions of this Act be treated as to have been done and acted under the the provisions of this Act and shall continue to be in force until superseded.The First Schedule(See Section 71, 72 & 73)Traffic SignsThis will be reproduction of the Ninth Schedule to the Motor Vehicle Act, 1939 except as follows :
