Section 4(3) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(3)The provisions of this Act which amend the Code of Criminal Procedure, 1898, so as to alter the manner in which, the authority by which or the law under or in accordance with which any powers are exercisable shall not render invalid any notification, bye-law, rule, regulation, order, commitment or attachment duly made or issued or anything duly done before the commencement of this Act, and any such notification, bye-law, rule, regulation, order, commitment or attachment or thing, may be revoked, varied, rectified or reversed in the like manner, to the like extent and in the like circumstances, as if it had been duly made, issued or done after such commencement by the competent authority and in accordance with the provisions then applicable to such case.
