Section 23 in U.P. State Commission for Backward Classes Act, 1996
23. Repeal and savings.
(1)The Uttar Pradesh State Commission for Backward Classes (Second) Ordinance, 1995 (U.P. Ordinance No. 34 of 1995) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance referred in sub-section (1), shall be deemed to have been done or taken under this Act.
