Section 32(2) in The Securities And Exchange Board Of India (Amendment) Act, 2002
(2)Notwithstanding the repeal of the Securities and Exchange Board of India (Amendment) Ordinance, 2002 (Ord. 6 of 2002 ), anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or ta en under the principal Act, as amended by this Act.
