Section 16(3) in The Government Savings Promotion Act, 1873
(3)The repeal shall not pre-judicially affect the interest of depositors who, before the commencement of Part I of Chapter VIII of the Finance Act, 2018, made deposits or were issued certificates or made contribution to any scheme under the repealed enactments.The Schedule[See section 3A]This Act applies to the following Government Savings Schemes:
