Section 18 in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
18. Repeal of Maharashtra Ordinance XXXIV of 1999 and saving.
(1)The Maharashtra Protection of Interest of Depositors (in Financial Establishment) (Continuance) Ordinance, 1999 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of this Act.
