Section 21 in Haryana Compulsory Registration of Marriages Act, 2008
21. Repeal and saving.
(1)The Haryana Compulsory Registration of Marriages Ordinance, 2008 (Haryana Ordinance No.1 of 2008), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act.
