Section 5 in The Indian Electricity (Assam Amendment) Act, 1973
5. Repeal and savings.
(1)The Indian Electricity (Assam Amendment) Ordinance, 1972 (Assam Ordinance 7 of 1972) is hereby repealed.(2)Notwithstanding such repeal and notwithstanding any judgement, decree or order of any Court or tribunal, any action taken or purported to have been taken or anything done or purported to have been done, or any right, obligation or liability acquired or incurred, by or on behalf of the Government of Assam or the Assam State Electricity Board, in pursuance of the provisions of the Indian Electricity (Assam Amendment) Ordinance, 1972 (Assam Ordinance 7 of 1972), shall be deemed to have been taken, done, acquired or incurred under the corresponding provisions of this Act, by or on behalf of the Government of Assam or the Assam State Electricity Board, as the case may be.
