Section 4 in The Red Cross Society (Allocation Of Property) Act, 1936
4. Cesser of provisions of Indian Red Cross Society Act, 1920 .
On the making of the vesting order referred to in section 3 the provisions of the Indian Red Cross Society Act, 1920 (15 of 1920 ), and of any rules made thereunder relating to Branch Committees in the Sta- tes, their constitution, powers or functions, their representation on the Managing Body of the Indian Red Cross Society, and their right to receive a proportion of the income of property vested in the Society, shall cease to have effect in respect of the Province of Burma and of the Indian Red Cross Society, Burma Branch Committee.
