Section 33 in Jharkhand Advocates' Welfare Fund Act, 2012
33. Saving.
- All acts done in pursuance with the provisions of the Bihar State Advocates' Welfare Fund Act, 1983 (16 of 1983) and its amendments therein, in good faith, since coming into existence of the State of Jharkhand and immediately before coming into force of this Act, shall not be invalidated by reasons of the fact that this Act was not in force at that material point of time.
