Section 64 in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
64. Repeal and saving.
(1)The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Third Ordinance, 1996 (Ord. 25 of 1996 ), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
