5. Repeal and saving.-

(1) The Railways (Employment of Members of the Armed Forces) Ordinance, 1965 (Ord. 4 of 1965) is hereby repealed.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 as if this Act had commenced on the 29th day of September, 1965.