Section 11 in Abducted Persons (Recovery and Restoration) Act, 1949
11. Repeal of Ordinance XVIII of 1949 :-
(1)The Abducted abducted Persons (Recovery and Restoration) Ordinance, 1949 (XVIII of 1949), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken in the exercise of any powers conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by this Act, as if this Act were in force on the day on which such thing was done or action was taken.Notes ; This Act has been repealed by the Repealing and amending Act, 1960 (58 of 1960), s. 2 and Sch.
