Section 3 in The Punjab General Sales Tax (Second Amendment) Act, 1993
3. Repeal and Saving.
(1)The Punjab General Sales Tax (Second Amendment) Ordinance, 1993 (Punjab Ordinance No. 2 of 1993), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act.
