Section 4(2) in The Indian Penal Code and the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 1982
(2)Notwithstanding such repeal, anything done or any action taken under the Indian Penal Code (Central Act XLV of 1860) or the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), as amended by the said Ordinance shall be deemed to have been done or taken under the said Indian Penal Code (Central Act XLV of 1860), or the said Code of Criminal Procedure, 1973 (Central Act 2 of 1974), as the case may be, as amended by this Act.
