Section 6(1) in The West Bengal Security (Amendment) Act, 1950
(1)Any order made, any action taken or anything whatsoever done under the said Act, as amended by the West Bengal Security (Amendment) Ordinance, 1950, shall, on the said Ordinance ceasing to operate, be deemed to have been made, taken or done under the said Act as amended by this Act as if this Act had commenced on the 14th day of August, 1950.
