Section 40A in Protection of Human Rights Act, 1993
40A. [ Power to make rules retrospectively. [Inserted by Act 49 of 2000, section. 2 (w.e.f. 11-12-2000).]
- The power to make rules under clause (b) of sub-section (2) of section 40 shall include the power to make such rules or any of them retrospectively from a date not earlier than the date on which this Act received the assent of the President, but no such retrospective effect shall be given to any such rule so as to pre-judicially affect the interests of any person to whom such rule may be applicable.]
