Section 9 in The Essential Services Maintenance Act, 1968
9.
(1)Repeal and saving.The Essential Services Maintenance Ordinance, 1968,(9 of 1968), hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act, as if this Act had come into force on the 13th day of September, 1968.
