Section 22(2) in The Voluntary Disclosure Of Income And Wealth Act, 1976
(2)Notwithstanding such repeal, anything done or any action taken under the Voluntary Disclosure of Income and Wealth Ordinance, 1975 (15 of 1975.) as amended by the Voluntary Disclosure of Income and Wealth (Amendment) Ordinance, 1975 (23 of 1975.) shall be deemed to have been done or taken under the corresponding provision of this Act.
