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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(ii) in The Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964

(ii)anything done or any action taken after the commencement of the Amending Act by, or on behalf of, or in respect of, the old Managing Body or any member thereof, shall be deemed to be and to have always been validly done or taken as if such Managing Body were a duly constituted new Managing Body.