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State of West Bengal - Act

The Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964

WEST BENGAL
India

The Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964

Act 3 of 1964

  • Published on 10 March 1964
  • Commenced on 10 March 1964
  • [This is the version of this document from 10 March 1964.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964West Bengal Act 3 of 1964[10th March, 1964.]An Act to provide for the validation of certain actions of the Managing Body referred to in section 4 of the Indian Red Cross Society (Bengal Branch) Act, 1920.Whereas it is expedient to provide for the validation of certain actions of the Managing Body referred to in section 4 of the Indian Red Cross Society (Bengal Branch) Act, 1920;It is hereby enacted as follows :-

1. Short title and commencement.

(1)This Act may be called the Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964.
(2)It shall be deemed to have come into force on the 19th October, 1963.

2. Definitions.

- In this Act unless there is anything repugnant in the subject or context, -
(1)"the Amending Act" means the Indian Red Cross Society (Bengal Branch) (Amendment) Act, 1963;
(2)"the Principal Act" means the Indian Red Cross Society (Bengal Branch) Act, 1920 as it existed immediately before the commencement of the Amending Act;
(3)"new Managing Body" means a Managing Body constituted in accordance with the provisions of the Principal Act as amended by the Amending Act;
(4)"old Managing Body" means the Manging Body constituted and functioning under the Principal Act.

3. Validation of constitution and actions of the Managing Body.

- Notwithstanding anything to the contrary contained in the Principal Act as amended by the Amending Act, -
(i)the old Managing Body shall, after the commencement of the Amending Act and until new Managing Body is constituted, continue to function under the Principal Act as amended by the Amending Act, and
(ii)anything done or any action taken after the commencement of the Amending Act by, or on behalf of, or in respect of, the old Managing Body or any member thereof, shall be deemed to be and to have always been validly done or taken as if such Managing Body were a duly constituted new Managing Body.