(3)Nothing in this Act or in any repeal effected thereby shall affect—(a). . . F33 any law or enactment for the time being in force relating to the revenue:(b)The provisions of the M2Companies Act 1862, or Acts amending it, or any Act relating to joint stock banks or companies:(c)The provisions of any Act relating to or confirming the privileges of the Bank of England or the Bank of Ireland respectively:(d)The validity of any usage relating to dividend warrants, or the indorsements thereof.Textual AmendmentsF33Words repealed by Statute Law Revision Act 1898 (c. 22)Marginal CitationsM21862 c. 89.
