Section 7 in The Essential Commodities (Maharashtra Amendment) Act, 1975
7. Repeal of Maharashtra Ordinance XIX of 1975 and saving.
(1)The Essential Commodities (Maharashtra Amendment) Ordinance, 1975, is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken, as the case may be, under the said Act as amended by this Act.
