Section 12 in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992
12. Repeal and saving.
(1)The Uttar Pradesh Public Examinations (Prevention of Unfair Means) Ordinance, 1992 (U.P. Ordinance No. 3 of 1992) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.The Schedule[See Section 2
