Section 27 in The Bonded Labour System (Abolition) Act, 1976
27. Repeal and saving
(1)The Bonded Labour System (Abolition) Ordinance, 1975 (Ord. 17 of 1975) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance (including any notification published, direction or nomination made, power conferred, duty imposed or officer specified) shall be deemed to have been done or taken under the corresponding provisions of this Act.
