Section 13 in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017
13. Repeal and savings.
(1)The Specified Bank Notes (Cessation of Liabilities) Ordinance, 2016 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
