Section 25 in The Bombay General Clauses Act, 1904
25. Continuation of orders, etc., issued under enactments repealed and re-enacted.
- Where any enactment is, after the commencement of this Act, repealed and re-enacted by a Bombay Act [or Maharashtra Act] [These words were inserted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] with or without modification, then, unless it is otherwise expressly provided, any appointment, notification, order, scheme, rule, by-law or form made or issued under the repealed enactment shall, so far as it is not inconsistent with the provisions re-enacted, continue in force, and be deemed to have been made or issued under the provisions so re-enacted, unless and until it is superseded by any appointment, notification, order, scheme, rule, by-law or form made or issued under the provisions so re-enacted.Miscellaneous
