(1)Without prejudice to the special provisions of the next succeeding section relating to loans, guarantees and other financial obligations, any contract in made before the commencement of Part III of this Act, or on behalf of, the Secretary of State in Council shall, as from that date-(a)if it was made for purposes which will after the commencement of Part III of this Act be purposes of the Government of a Province, have effect as if it had been made on behalf of that Province; and(b)in any other case have effect as if it had been made on behalf of the Federation,and references in any such contract to the Secretary of State in Council shall be construed accordingly, and any such contract may be enforced in accordance with the provisions of the next but one succeeding section.
