Section 5 in The Jammu and Kashmir Civil Servants (Removal of Doubts and) Declaration of Rights) Act, 1956
5. Repeal and saving.
(1)The Jammu and Kashmir Civil Servants (Removal of Doubts and Declaration of Rights) Ordinance, 1956 (III of 1956) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred, by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act.
