Section 36(4) in The Gujarat Veterinary Practitioners Act, 1969
(4)Any appointment, notification, rule, regulation, notice, order, form or instrument made, issued or given under the Act so repealed, and subsisting immediately before the specified date shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made, issued or given under the relevant provisions of this Act and continue in force unless and until superseded by any appointment, notification, rule, regulation, notice, order, form or instrument made, issued or given under this Act.
