Section 18(3) in The Special Protection Group Act, 1988
(3)Anything done or any action taken before the commencement of this Act in relation to the constitution of the Special Protection Group referred to in sub-section (1) and in relation to any person appointed, shall be as valid and as effective in law as if such thing or action was done or taken under this Act.[Substituted by Act no. 35 of 1999, Section 2 (w.r.e.f. 18.11.1999).][Substituted by Act No. 43 of 2019, dated 9.12.2019]
