Section 14 in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
14. Repeal of Ordinance No. 4 of 2006 and savings.
(1)The Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission, Fixation of fee and Making of Reservation) Ordinance. 2006 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provision of this Act.
