Section 39 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
39. Repeal and saving.
(1)The Jammu and Kashmir Khadi and Village Industries Board Ordinance, 1965 (II of 1965) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken (including any appointment made or Board established) under the said Ordinance shall be deemed to have been done or taken under this Act.
