Section 1(4) in The National Commission For Safai Karamcharis Act, 1993
(4)It shall cease to have effect after the [29th day of February, 2004] [ Substituted by Act 55 of 2001, Section 2, for the figures, letters and words " 31st day of March, 2002" .], except as respects things done or omitted to be done before such cesser, and upon such cesser section 6 of the General Clauses Act, 1897 (10 of 1897), shall apply as if this Act had then been repealed by a Central Act.
