Section 18 in The Special Protection Group Act, 1988
18. Provision as to existing Special Protection Group.
(1)The Special Protection Group in existence at the commencement of this Act shall be deemed to the Group constituted under this Act.(2)The member of the Special Protection Group in existence at the commencement of this Act shall be deemed to have been appointed as such under this Act.(3)Anything done or any action taken before the commencement of this Act in relation to the constitution of the Special Protection Group referred to in sub-section (1) and in relation to any person appointed, shall be as valid and as effective in law as if such thing or action was done or taken under this Act.[Substituted by Act no. 35 of 1999, Section 2 (w.r.e.f. 18.11.1999).][Substituted by Act No. 43 of 2019, dated 9.12.2019]
