Section 6(2) in The West Bengal Security (Amendment) Act, 1950
(2)Any direction made, any action taken or anything whatsoever done under the said Act as amended by the West Bengal Security (Second Amendment) Ordinance, 1950, shall, on the said Ordinance ceasing to operate, be deemed to have been made, taken or done under the said Act as amended by this Act as if this Act had commenced on the 18th day of September, 1950.
