Section 8(2) in The Allianz Und Stuttgarter Life Insurance Bank (Transfer) Act, 1950
(2)The notifications specified in the Second Schedule shall cease to have effect on the commencement of this Act, except as respects things done or omitted to be done before such commencement.THE FIRST SCHEDULE(See section 3)Terms and conditions relating to the transfer of the business of the transferor company
