Section 33 in The Bihar and Orissa General Clauses Act, 1917
33. Saving of previous enactments, Rules and bye-laws.
- Where any Act, rule or bye-law made after the commencement of this Act continues or amends any Acts, rules or bye-laws made before the commencement of this Act, the foregoing Sections of this Act shall not by reason merely of such continuance or amendment affect the construction of such Acts, rules or bye-laws.
