(2)The provisions of the Bombay General Clauses Act, 1904 (Bombay I of 1904), shall apply the repeal of the Acts referred to in sub-section (1):Provided that anything done or any action taken under the provisions of the Acts hereby repealed shall be deemed to have been done or taken under the Corresponding provisions of this Act and shall continue in force until superseded by anything done or any action taken under the provisions of this Act.
