Section 33(2) in Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986
(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.The Schedule[See sections 18, 19, 20 (1), 21 (1), 22 (2) and 25 (1)]Order of Priorities For The Discharge of Liabilities of The Company
