Section 6 in The Supreme Court And High Court Judges (Conditions Of Service) Amendment Act, 1996
6. Repeal and saving.
(1)The Supreme Court and High Court Judges (Conditions of Service) Amendment Third Ordinance, 1996 , (Ord. 29 of 1996 ) is hereby repeated.(2)Notwithstanding such repeal, anything done or any action taken under the Supreme Court Judges Act and the High Court Judges Act, as amended by the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of the respective Act aforesaid as amended by this Act.
