Section 1(4) in The Bihar Maintenance of Public Order Act, 1949
(4)The expiration of this Act shall not affect anything done or omitted to be done before such expiration, and Section 8 of the Bihar and Orissa General Clauses Act, 1917, (B. and O. Act 1 of 1917), shall apply upon the expiry of this Act as if it had been repealed by a Bihar Act.
