(2)Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by or under the said Acts shall be deemed to have been taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action taken.NotificationsS.O.571, dated 24th March, 1976, published in Bihar Gazette, Extraordinary, dated 24.3.76. - In exercise of the powers conferred by Section 3 of the Bihar Money Lenders Act, 1974, (Bihar Act 22 of 1975), the Governor of Bihar is hereby pleased to exempt the categories of money-lenders throughout the State of Bihar, as specified in column 1 of the Schedule hereto annexed from the provisions of the said Act as mentioned in column 2 of the said Schedule thereto from the date of the commencement of the Act as their functions is to provide credit and other economic facilities for the Industrial and economic development of this State.
