Section 49 in The Punjab Tax on Luxuries Act, 2009
49. Repeal and savings.
(1)The Punjab Tax on Luxuries Ordinance, 2008 (Punjab Ordinance No. 4 of 2008), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been, done or taken under the corresponding provisions of this Act.
