Section 35(2) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
(2)Notwithstanding such repeal, anything done or any action taken (including any rule made, order or notification issued or any appointment made or direction issued) under the said Ordinance shall be deemed to have done, taken, issued or made, as the case may be, under the corresponding provisions of this Act.
