Section 8(2) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(2)Notwithstanding such repeal or the repeal of the Uttar Pradesh Public Services (Tribunal) Ordinance, 1975 by the Ordinance mentioned in sub-section (1) anything done or any action taken under the said ordinances shall be deemed to have been done or taken under this Act as if this Act was in force at all material times.
