Section 25 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
25. Repeal and Savings.
- The Rajasthan Municipalities Provident Fund Rules, 1960 shall, on and from the coming into force of these rules, stand repealed :Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the provisions of these rules until it is modified or superseded by action taken or orders made under these rules.
