- Nothing contained in section 4 shall-(a)affect any right established before the commencement of this Act by a final decree of a Court of competent jurisdiction;(b)authorize a testator to deprive any person of any right of maintenance of which, but for section 4, he could not deprive them by will;(c)affect any law of intestate succession or authorize any testator to create in property any interest, which he could not have created prior to this Act.
