Section 29 in The General Clauses Act, 1977 (1920 A. D.)
29. Saving for previous enactments, rules and bye-laws.
- The provisions of this Act respecting the construction of Acts, rules or bye-laws made after the commencement of this Act, shall not affect the construction of any Act, Regulation, rule or bye-law made before the commencement of this Act, although the Act, Regulation, rule or bye-law is continued or amended by an Act, rule or bye-law made after the commencement of this Act.
