The Terrorist and Disruptive and Activities (Prevention) Act, 1987

30. Repeal and Saving. -

1. The Terrorist and Disruptive Activities (Prevention) Ordinance, 1987 (2 of 1987) is hereby repealed.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.

1. Subs. by Act No. 35 of 1991, for "four years”, (w.e.f. 2-5-1991) and again subs by Act No. 43 of 1993, for "six years”.
2. Ins. by Act No. 43 of 1993.
3. Ins. by Act No. 43 of 1993
4. Ins. by Act No. 43 of 1993
5. Ins. by Act No. 43 of 1993.
6. Ins, by Act No. 43 of 1993.
7. Subs. by Act No. 43 of 1993.
8. Subs. by Act No. 43 of 1993.
9. Subs. by Act No. 43 of 1993.
10. Ins. by Act No. 43 No. of 1993.
11. Ins. by Act No. 43 of 1993.
12. Clauses (c) and (d) omitted by Act No. 43 of 1993.
13. Clauses (c) and (d) omitted by Act No. 43 of 1993.