Section 5 in The Punjab Motor Vehicles Taxation (Amendment) Act, 2000
5. Repeal and saving.
(1)The Punjab Motor Vehicles Taxation (Amendment) Ordinance, 1999 (Punjab Ordinance No.7 of 1999), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in Sub-section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
