Section 39 in The Gujarat Public Conveyances Act, 1920
39. [ Repeal and saving. [This section was substituted for the original by Bombay 86 of 1958, Section 3 (iii).]
- On the commencement of the Bombay Public Conveyances (Unification and Amendment] Act, 1958 (Bombay LXXXVI of 1958), the following Acts that is to say,-(i)[ the Bombay Public Conveyances Act, 1920 (Bombay VII of 1920) as adapted and applied to the Saurashtra area of the State of Bombay,](ii)the Hackney-carriage Act, 1879 (XIV of 1879), as in force in the Vidarbha region of the State of Bombay,(iii)the Hyderabad Public Conveyance Act, 1956 (Hyd. Act XXXIX of 1956), and(iv)the Bombay Public Conveyance Act, 1920 (Bombay VII of 1920) as extended to the Kutch area of the State of Bombay,shall be repealed:Provided that notwithstanding such repeal-(a)any notification issued, licence granted or rule made under the provisions of the laws so repealed shall continue in force until it is superseded or modified by any notification, licence or rule issued, granted or made by a competent authority under this Act and if no such authority exists or if there be a doubt as to the competent authority by such authority as the State Government may designate;(b)anything done or action taken (including any notice given, prosecutions launched, right acquired, obligation and liability accrued or incurred, penalty imposed, proceedings pending, badges provided, rates of fares fixed, stands or places appointed, or sanctions granted) shall be deemed to be done, or taken, under the corresponding provisions of this Act as if this Act had then been in force].
