Section 16(2) in The Companies (Temporary Restrictions On Dividends) Act, 1974
(2)Notwithstanding such repeal, anything done or any action taken under the Companies (Temporary Restrictions on. Dividends) Ordinance, 1974 , (1 of 1974 .) as amended by the Companies (Temporary Restrictions on Dividends) Amendment Ordinance, 1974 (9 of 1974 .) (including any order or declaration made thereunder), shall be deemed to have been done or taken under the corresponding provisions of this Act.
