Section 9 in U.P. Industrial Peace Timely Payment of Wages Act, 1978
9. Repeal and saving.
(1)The Uttar Pradesh Industrial Peace (Timely Payment of Wages) Ordinance, 1977 (U.P. Ordinance No. 20 of 1977) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the aforesaid ordinance shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.
