Section 6 in The West Bengal Raw Jute Futures Act, 1948
6. Continuance of action taken under West Bengal Ordinance X of 1948.
- Any notification issued or anything done or any action taken or any proceedings commenced, in exercise of any power conferred by or under the West Bengal Raw Jute Futures Ordinance, 1948, shall, on the said Ordinance ceasing to operate, be deemed to have been issued, done, taken or commenced in exercise of powers conferred by or under this Act as if this Act had commenced on the 24th day of August, 1948.
