Section 12(2) in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976
(2)Notwithstanding such repeal or the repeal of the Uttar Pradesh Intoxicating Liquor (Objectionable Advertisements) Ordinance, 1975 (U.P. Ordinance No. 33 of 1975) by the aforesaid Ordinance of 1976 anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as of this Act were in force at all material times.
