Section 9 in Rajasthan Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2011
9. [] [Renumbered '(8)' by Rajasthan Notification No. RERC/Secy/Regulation-95, dated 12.10.2012-Rajasthan Gazette Extraordinary Part 7 dated 7.11.2012, pages 117(2) to 117(3).] Repeal and Savings.
(1)Save as otherwise provided in these regulations, the Rajasthan Electricity Regulatory Commission (Appointment of Consultant(s)) Regulations, 2000 shall stand repealed from the date of commencement of these regulations.(2)Notwithstanding such repeal, anything done or purported to have been done under the repealed regulations, shall be deemed to have been done or purported to have been done, under these regulations.
