Section 8 in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975
8. Repeal of Maharashtra Ordinance VI of 1975 and saving.
(1)The Indian Criminal Law Amendment (Maharashtra Amendment) Ordinance, 1975, is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken (including any notification issued) under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the principal Act, as amended by this Act.
