Section 14 in The Assam Administrative and Pension Tribunal Act, 1977
14. Repeal of Assam Administrative Tribunal Ordinance.
(1)The Assam Administrative Tribunal Ordinance, 1976 is hereby repealed.(2)Notwithstanding such repeal, any order passed, notifications issued, anything done or any action taken under the Assam Administration Tribunal Ordinance, 1976, shall be deemed to have been passed, issued, done or taken under the corresponding provisions of this Act.
