Section 22 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
22. Repeal and Savings.
(1)The Gujarat public Works Contracts Disputes Arbitration Tribunal Ordinance, 1991 (Gujarat Ord. 4 of 1991) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.
