Section 4 in The Court-fees (Orissa Amendment) Act, 1992
4. Repeal and savings.
(1)The Court-fees (Orissa Amendment) Ordinance, 9 of 1992 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.
