25.
(1) Repeal and saving. If, immediately before the commencement of this Act, there is in force in any State to which this Act extends any law corresponding to this Act. that corresponding law shall upon such commencement stand repealed.
(2) Notwithstanding the repeal by this Act of any corresponding law, all rules, regulations and bye- laws relating to the prevention of adulteration of food, made under such corresponding law and in force immediately before the commencement of this Act shall, except where and so far as they are inconsistent with or repugnant to the provisions of this Act, continue in force until altered, amended or repealed by rules made under this Act. In section 25 of the principal Act, in its application to the State of jammu and Kashmir, after sub- section (2), the following sub- section shall be inserted, namely:-
(3) (a) References to the commencement of this Act in this section shall be construed as references to the commencement of the Prevention of Food Adulteration (Amendment) Act, 1971 .
(b) For the avoidance of doubt, it is hereby declared that the the provisions of sub- section (2) shall be without prejudice to the provisions contained in section 6 of the General Clauses Act, 1897 which shall also apply to the repeal of the corresponding law in force in the State of Jammu and Kashmir as if such corresponding law had been an enactment.".