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Recovery of Debts Due to Banks and Financial Institutions Act, 1993 37. Repeal and saving (1) The Recovery of Debts Due to Banks and Financial Institutions Ordinance, 1993 (Ord. 25 of 1993), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the corresponding Ordinance, shall be deemed to have been done or taken under the corresponding provisions of this Act.    |
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