Section 4(2) in The United Provinces Indian Medicine Act, 1939
(2)All acts begun or completed by the Board of Indian Medicine in existence on the date of constitution of the first Board shall, in so far as they relate to the functions allotted to the Board constituted under this Act, be deemed to have been begun or performed by the Board constituted under this Act, and such act, may be carried on and completed by or under the authority of the Board so constituted.
