Section 17 in Jharkhand State Commission for the Scheduled Tribes Act, 2019
17. Repeal and Savings.
(1)All Orders/Resolution/Circulars etc. related to this, which are inconsistent with this Act, shall be deemed to have been repealed to that extent.(2)Anything done or any Action taken under any Order/Resolution/Circular before the commencement of this Act shall be deemed to be done or taken under this Act as if it were applicable under this Act.The Bill of Jharkhand Scheduled Tribes Bill, 2019 put on the Jharkhand Vidhan Sabha on 6th February, 2019 and this Bill passed on the date of 6th February, 2019.
