Section 55(1) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(1)Nothing contained in the [Substituted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s.3 and Sch., II, for “Indian Succession Act, 1865”.][Succession Act, 1925 (XXXIX of 1925)], or the [Substituted for the words “Companies Act 1913 (VII of 1913)” by the Administrator General’s Act 2012 (V of 2012).][Companies Ordinance 1984 (XLVII of 1984)], shall be taken to supersede or affect the rights, duties and privileges of any Administrator General.[Sub-section (2) as amended by Adaptation Order, 1937, omitted by Adaptation Order, 1949, Sch.][* * * * * * * * * * * * *]
