Section 11 in The Interest On Delayed Payments To Small Scale And Ancillary Industrial Undertakings Act, 1993
11. Repeal and saving
.-(1) The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Ordinance, 1993 (Ord. 4 of 1993) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.
