Section 12(2) in The Air Corporations (Transfer Of Undertakings And Repeal) Act, 1994
(2)Notwithstanding such repeal of the Air Corporations (Transfer of Undertakings and Repeal) Ordinance, 1994 (Ord. 4 of 1994), anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
