Section 27(2) in The Bihar Saw Mills (Regulation) Act, 1990
(2)Notwithstanding such repeal, anything done or any action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act, as if the Act, were in force on the date on which such thing or action was done or taken.
