Section 10 in The Haryana Salaries and Allowances of Ministers Act, 1970
10. Repeal and savings.
(1)The East Punjab Ministers' Salaries Act, 1947 (East Punjab Act No. 6 of 1947), and the Salaries and Allowances of Deputy Ministers, Punjab Act, 1956 (Punjab Act No. 22 of 1956), in their application to the State of Haryana and the Haryana Salaries and Allowances of Ministers Ordinance, 1970 (Haryana Ordinance No. 3 of 1970), are hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Haryana Salaries and Allowances of Ministers Ordinance, 1970, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 23rd January, 1970.
