Section 4 in The Essential Commodities (Orissa Amendment) Act, 1976
4. Repeal and savings.
(1)The Essential Commodities (Orissa Amendment) Ordinance, 1975 is hereby repealed.(2)Notwithstanding such repeal, any order made, anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been made, done or taken under the principal Act as amended by this Act.
