Section 23(2) in The Punjab Cotton Ginning and Pressing Factories Act, 1953
(2)Notwithstanding the said repeal, anything done and any action taken in exercise of any power conferred by or under the said Act shall unless inconsistent with this Act, be deemed to have been made, done or taken in exercise of the powers conferred by or under this Act.[Inserted by Punjab Act No. 36 of 1957, section 3.]
