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23. Repeal and savings.- (1) The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Ordinance, 2015 (Ord. 8 of 2015) is hereby repealed.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. Ins. by Act 28 of 2018, s. 17 (w.e.f. 3-5-2018).    |
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