Section 21 in British India Corporation Limited (Acquisition of Shares) Act, 1981
21. Repeal and saving.-
(1)The British India Corporation (Acquisition of Shares) Ordinance, 1981, (5 of 1981) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.
