Section 3 in The Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964
3. Validation of constitution and actions of the Managing Body.
- Notwithstanding anything to the contrary contained in the Principal Act as amended by the Amending Act, -(i)the old Managing Body shall, after the commencement of the Amending Act and until new Managing Body is constituted, continue to function under the Principal Act as amended by the Amending Act, and(ii)anything done or any action taken after the commencement of the Amending Act by, or on behalf of, or in respect of, the old Managing Body or any member thereof, shall be deemed to be and to have always been validly done or taken as if such Managing Body were a duly constituted new Managing Body.
