45. Repeals and savings.-

(1) The Manipur State Courts Act 1947, as amended by the Manipur State Courts (Amendment) Order, 1950, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken (including any appointment or delegation made, order, Instrument or direction issued, rule or regulation made under that Act) shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force accordingly unless and until superseded by anything done or any action taken under the relevant provisions of this Act.