Section 21 in The Punjab Entertainments Duty Act, 1955
21. Repeal and savings.
The Punjab Entertainments Duty Act, 1936 (Punjab Act III of 1936), is hereby repealed.Notwithstanding such repeal, anything done or any action taken including any orders, notifications or rules made or issued in exercise of the powers conferred by or under the repealed Act shall, to the extent of being consistent with the provisions of this Act, be deemed to have been done or taken in exercise of the powers conferred by or under this Act.[Schedule] [Schedule omitted by Punjab Act No. 32 of 1957; section 3.]
