(1)The Police Act, 1861 so far as it relates to the State of Bihar is hereby repealed.(2)The Bengal Armed Police Act, 1892 (V of 1892), so far as it relates to the State of Bihar is hereby repealed. However, in spite of such repeal, the existing class and grade of Armed Police Officer under chapter V of the Act, 1892, shall remain in existence till a new Bihar Armed Police Act is not framed.(3)In spite of such repeal, any act done or any action taken or any action initiated under this rule shall be deemed to be the act done or action taken or action initiated under this Act.(4)All the context of any section of any of the provisions of this Act, which may have been repealed, shall be deemed as the context of the concerned provisions of this Act.
