Section 25 in The Punjab State Commission for Scheduled Castes Act, 2004
25. Repeal and saving.
(1)The Punjab State Commission for Scheduled Castes Ordinance, 2004 (Punjab Ordinance No. 3 of 2004), is hereby repealed.(2)Notwithstanding such repeal, anything done or action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act.
