(1)The Bihar Health Cess Fourth Ordinance, 1977 (Bihar Ordinance No. 188 of 1977) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.
