Voluntary Disclosure of Income and Wealth Act, 1976

22. Repeal and saving.-

(1) The Voluntary Disclosure of Income and Wealth Ordinance, 1975(15 of 1975) and the Voluntary Disclosure of Income and Wealth (Amendment) Ordinance, 1975(23 of 1975) are hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Voluntary Disclosure of Income and Wealth Ordinance, 1975(15 of 1975) as amended by the Voluntary Disclosure of Income and Wealth (Amendment) Ordinance, 1975(23 of 1975) shall be deemed to have been done or taken under the corresponding provision of this Act.

(3) Where during the period commencing on the 8th October, 1975 and ending with the 28th November, 1975 any person had furnished security in accordance with sub-section (3) of section 5 of the Voluntary Disclosure of Income and Wealth Ordinance, 1975 as it stood immediately before its amendment by the Voluntary Disclosure of Income and Wealth (Amendment) Ordinance, 1975, such person shall be deemed to have furnished adequate security for the purposes of sub-section (2) of section 5 of this Act.