Section 2 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
2. Repeal and Savings.
- The Rules, instructions and orders corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed :Provided that Rate Contracts made and remaining operative till the date of enforcement of these rules shall be deemed to have been made under these rules :Provided further that actions taken for invitation of tenders/offers from Small Scale Industries for determination of rates or conclusion of Rate Contract under the rules, instructions or orders in force prior to enforcement of these rules shall be deemed to have been taken under these rules.
