Section 66 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
66. Repeal and saving.
(1)The Bihar Sugar Factories Control Act, 1937 (Bihar Act VII of 1937), the Bihar Sugarcane (Regulation of Supply and Purchase) Second Ordinance, 1981 (Bihar Ordinance no 125 of 1981) and the Bihar Sugarcane (Regulation of Supply and Purchase) Second Ordinance, Ordinance, 1981 (Bihar Ordinance no. 76 of 1981) are hereby repealed.(2)Anything done or any action taken (including any rule made or notification issued with prospective or retrospective effect, order passed, appointment made, proceeding commenced, dispute decided or referred to arbitration, right accrued or liability incurred) under the Bihar Sugar Factories Control Act, 1937 (Bihar Act VII of 1937) or Bihar Sugarcane (Regulation of Supply and Purchase) Second Ordinance, 1981 (Bihar Ordinance no. 125 of 1981) or the Bihar Sugarcane (Regulation of Supply and Purchase ) (Second Amendment) Ordinance, 1981 (Bihar Ordinance no. 76 of 1981) or under section 64(2) of State Law before the commencement of this Act shall notwithstanding the repeal thereof be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times when such thing was done or action taken.
