Section 15 in The High Denomination Bank Notes (Demonetisation) Act, 1978
15. Repeal and saving.
(1)The High Denomination Bank Notes (Demonetisation) Ordinance, 1978 (1 of 1978), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.
