Section 52(k) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
(k)All notices and orders made or issued by any authority and orders or circulars of the said Council immediately before the appointed day for or in connection with the purposes of the Board shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made or issued under this Act, until they are superseded or modified in accordance with the provisions of this Act.
