Section 12 — Repeal and saving.

The Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985
(1) The Bhopal Gas Leak Disaster (Processing of Claims) Ordinance, 1985 (1 of 1985),is hereby repealed.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.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.