Section 9 in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003
9. Repeal and saving.
(1)All order/Resolution/Circulars etc. related to this which are in consistent with this Act, shall be deemed to have been re-pleaded to that extent.(2)Any thing done or any action taken under any order/Resolutions/Circular before tho commencement of this Act shall be deemed to be done or taken under this Act is if it were applicable under this Act.
