Section 25 in THE FARMERS (EMPOWERMENTAND PROTECTION) AGREEMENT ON PRICE ASSURANCE AND FARM SERVICES ACT, 2020
25. Repeal and savings.
(1)The Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Ordinance, 2020 (Order 11 of 2020) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Ordinance, 2020 (Order 11 of 2020) shall be deemed to have been done or taken under the corresponding provisions of this Act.
