15. Saving with respect to Advocate General and Official Trustee
.Nothing in this Act shall be construed to impair the operation [of any enactment] [ Substituted by Act 58 of 1960, Section 3, Sch.II.] for the time being in force, respecting the authority of an Advocate-General [* * *] [ The words " at a presidency" omitted by Act 58 of 1960, Section 3.] to act with respect to any charity [or of the Official Trustees Act, 1913] [ Substituted by Act 58 of 1960, Section 3, Sch.II.] respecting the vesting of property in trust for a charitable purpose in an Official Trustee.
