Section 2 in The Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context, -(1)"the Amending Act" means the Indian Red Cross Society (Bengal Branch) (Amendment) Act, 1963;(2)"the Principal Act" means the Indian Red Cross Society (Bengal Branch) Act, 1920 as it existed immediately before the commencement of the Amending Act;(3)"new Managing Body" means a Managing Body constituted in accordance with the provisions of the Principal Act as amended by the Amending Act;(4)"old Managing Body" means the Manging Body constituted and functioning under the Principal Act.
