Section 8 in The Punjab Merged States (Laws) Act, 1950
8. Repeal of Ordinance No. XXVI of 1949.
- The East Punjab Merged States (Laws) Ordinance No. XXVI of 1949, is hereby repealed, but notwithstanding such repeal any orders made, anything done or any action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been made, done or taken in exercise of the powers conferred by or under this Act. Schedule not printed.
