Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955

21. Repeal and Saving 

(1).The working Journalists and other Newspaper Employees (Condition of service) and Miscellaneous provisions (Amendment ordinance), 1979 is hereby repealed.

(2)Notwithstanding  such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by Act.