Section 65 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
65. Repeal and savings.
(1)The West Bengal Industrial Infrastructure Development Corporation Ordinance, 1973, is hereby repealed.(2)Anything done or any action taken under the West Bengal Industrial Infra-structure Development Corporation Ordinance, 1973, shall be deemed to have been validly done or taken under this Act as if this Act had commenced on the 16th day of November, 1973.[[Sub-Section (2) substituted by W.B. Act 35 of 1979, which was earlier as under :-'(2) The Accounts of the Corporation shall be audited by an auditor duly qualified to act as an auditor under sub-section (1) of section 226 of the Companies Act, 1956, to be appointed by the State Government in consolation with the Comptroller and Auditor General of India.'.]]
