(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the said Act shall in so far as such thing or action is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the provisions of this Act as if the said provisions were in force when such thing was done or such action was taken and shall continue in force accordingly until superseded by anything done or any action taken under this Act.The Schedule[See Section 2 (n)]
