Section 50 in The Rajasthan High Court Ordinance 1949
50. Repeal of laws etc.
- All laws and rules having the force of law in any of the covenanting States shall be deemed to be repealed or amended to the extent to which they are repugnant to the provisions made in or under this Ordinance:Provided that such repeal or amendment shall not invalidate anything done or action taken under any such laws and rules prior to the coming into force of this Ordinance.
