Section 21 in The Punjab Entertainment Duty Act, 1955
21. Repeal and savings.
- The Punjab Entertainments Duty Act, 1936 (Punjab Act III of 1936), is hereby repealed.Notwithstanding such repeal, anything done or any action taken including any order, notifications or rules made or issued in exercise of powers conferred by or under the repealed Act shall to the extent of being consistent with the provisions of this Act be deemed to have been done/taken in exercise or the powers conferred by or under this Act.[The Schedule Omitted by Punjab Act 32 of 1957, section 3.]
