Section 5(1A) in The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.
(1A)For the avoidance of doubt, it is hereby declared that any appeal, application, complaint, trial, inquiry or investigation in respect of any warrant case referred to in sub-section (1), pending at the date of commencement of the West Bengal Criminal Law Amendment (Special Courts) Amending Act, 1990, shall be continued, held, made, dealt with or disposed of, as the ease may be, in accordance with the provisions of sub-section (1) as amended by the said Act.
