Section 6 in The Punjab Value Added Tax (Third Amendment) Act, 2011
6. Repeal and saving.
(1)The Punjab Value Added Tax (Third Amendment) Ordinance, 2011 (Punjab Ordinance No. 9 of 2011) and the Punjab Value Added Tax (Fourth Amendment) Ordinance, 2011 (Punjab Ordinance No. 10 of 2011), are hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the principal act, as amended by the Ordinances referred to in sub-section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
