Section 21 in Bihar Taxation on Luxuries in Hotels Act, 1988
21. Repeal and Savings.
(1)The Bihar Luxuries in Hotels Ordinance 1987 (Bihar Ordinance no. 32. 1987) is hereby repealed.(2)Notwithstanding such repeal anything done or any action in exercise of any power conferred by or under the said Ordinance, shall be deemed to have been done or taken in the exercise of powers conferred by or under this Act as if this Act was in force on the day on which such thing or action was done or taken.
