Section 123A(b) in The Maharashtra Industrial Relations Act, 1946
(b)any standing order settled, agreement or settlement recorded or registered, changes which have come into operation, submissions entered into, awards made or orders passed by the State Industrial Court, a District Industrial Court, the Labour Commissioner, the Registrar or the Wage Board, under the provisions of the Act so repealed shall be deemed to have been settled, recorded or registered, to have come into operation, entered into, made or passed by the appropriate authority under the corresponding provisions of this Act;
