Section 35 in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
35. Repeal and saving.
(1)The National Company Limited (Acquisition and Transfer of Undertakings) Ordinance, 1980(4 of 1980), is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.THE SCHEDULE[See sections 18, 20, 21 23 and 26]Order of Priorities
