Section 17 in The Delhi Minorities Commission Act, 1999
17. Repeal and saving.
(1)the Resolution made vide No. F. 10/3/98-HP/Estt./MC/2527 dated 20-05-1999 by the Government constitution the Delhi Minorities (Provisional) Commission (hereinafter referred to as "the former Commission") is hereby repealed.(2)Notwithstanding such repeal, anything dine or any action taken by the Resolution referred to in sub-section (1) shall be deemed to have been done or taken under this Act as of the provisions of this Act were in force at all material times.
