Section 13 in The Punjab Tax on Entry of Goods into Local Areas Act, 2000
13. Repeal and Savings.
(1)The Punjab Tax on Entry of Goods Into Local Areas Ordinance, 1999 (Punjab Ordinance No. 9 of 1999), is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken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.
