Section 15 in The Bengal Criminal Law Amendment Act, 1930
15. Effect of the Act
Anything done and any action taken under the provisions of the Bengal Criminal Law Amendment Ordinance, 1930. (Ord. I of 1930) shall be deemed to have been done or taken under the provisions of this Act as if this Act had commenced on the nineteenth day of April, 1930, and anything done and any action taken under the provisions of the Bengal Criminal Law Amendment Ordinance, 1931. (Ord. IX of 1931) shall be deemed to have been done or taken under the provisions of this Act as amended by the Bengal Criminal Law Amendment Act, 1932, (Ben. Act IV of 1932) as if this last Act had commenced on the twenty-ninth day of October, 1931.
