Section 31 in Meghalaya Shops and Establishment Act, 2003
31. Repeal and Saving.
(1)The Meghalaya Shops and establishment Act. (Assam Act XIII 1948 as adapted by Meghalaya) is hereby repealed.(2)Notwithstanding the repeal of the Meghalaya Shops and Establishment Act (Assam Act XIII 1948 as adapted by Meghalaya) any order made, any notification issued or any action taken under the Act so repealed shall be deemed to have been made or taken under the corresponding provisions of this Act and shall continue to be in operation until cancelled or suspended by order made or notification issued under the corresponding provisions of this Act.
