Section 13 — Repeal and savings.
The Specified Bank Notes (Cessation of Liabilities) Act, 2017
(1) The Specified Bank Notes (Cessation of Liabilities) Ordinance, 2016 (Ord. 10 of 2016) is hereby repealed.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.Open in Lexace · Ask the AI about this section