Section 19 in Bihar School Examination Board Act, 1952
19. Repeal and saving.
(1)The Bihar School Examination Board Ordinance, 1952 (Bihar Ordinance 1 of 1952), is hereby repealed.(2)Notwithstanding such repeal, anything done or any action take in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of powers conferred by or under this Act, as if this Act were in force on the day on which such thing or action was done or taken.
