Section 18 in The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976
18. Repeal and saving.
- The Indian Iron and Steel Company (Acquisition of Shares) Ordinance, 1976 (10 of 1976.), is hereby repealed:Provided that notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provision of this Act.
