Section 5 in Indian Stamp (Punjab Amendment) Act, 2005
5. Repeal and saving.
(1)The Indian Stamp (Punjab Amendment) Ordinance, 2005 (Punjab Ordinance 1 of 2005), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the principal Act, as amended by this Act.
