Section 23 in BIHAR SPECIAL ARMED POLICE ACT, 2021
23. Repeal and saving :-
(1)The Bengal Military Police Act, 1892 (V of 1892), as applicable to the State of Bihar, is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Act, insofar as such thing or action is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force until superseded by anything done or any action taken under this Act.
