Section 3(3) in The Orissa Offices of Village Police (Abolition) Act, 1964
(3)This modifications referred to in Sub-section (2) shall be the following, namely :(a)"appointed date" shall be read and construed-(i)for purposes of Sub-section (1) and Sections 4, 6 and 11 as the first day of August, 1963; and(ii)for purposes of Section 5 as the date on which rules are made in relation to matters covered by Sub-section (1) of the said section;(b)benefits conferred under Sub-section (6) of Section 4 shall be read and construed as the benefits specified in the said notices.
