Section 30 in The Terrorist And Disruptive Activities (Prevention) Act, 1987
30. Repeal and saving
(1)The Terrorist and Disruptive Activities (Prevention) Ordinance, 1987 (2 of 1987), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding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.
