Section 26 — Repeal and saving.
The Fugitive Economic Offenders Act, 2018
(1) The Fugitive Economic Offenders Ordinance, 2018 (Ord. 1 of 2018), is hereby repealed.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 this Act.Open in Lexace · Ask the AI about this section