Section 3 in THE CONTRACT LABOUR (REGULATION AND ABOLITION) (BIHAR AMENDMENT) ACT, 2020
3. Validation.—Notwithstanding amendment in sub section-4 of section 1 of the Act, anything done and decision and action taken prior to it shall be deemed to have been validly done or taken and shall not be questioned on the ground of substitution of sub section-4 of section 1 of the Act.
