Section 28 in The Disputed Elections (Prime Minister And Speaker) Act, 1977
28. Repeal and saving.
(1)The Disputed Elections (Prime Minister and Speaker) Ordinance, 1977, (4 of 1977) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
