Section 19(2) in The Bihar State Commission for Backward Classes Act, 1993
(2)Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred by or under the said Act shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act, as if this Ordinance were in force on the day on which such thing or action was done or taken.[Substituted by Bihar Act 5, 2008.]
