Ben. Mt VIII of
1920.
GOVERNMENT OF WEST BENGAL
LEGISLATIVE DEPARTMENT
West Bengal Act III of 1964 l'HE INDIAN RED CROSS SOCIETY (BENGAL
BRANCH) (VALIDATION) ACT, 1964.
[Passed by the West Bengal Legislature.]
[Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 10th March, 1964.]
[10th March, 1964.] An Act to provide for the validation of certain actions of the Managing Body referred to in section 4 of the Indian Red Cross Society (Bengal Branch) Act, 1920.
WHEREAS it is expedient to provide for the validation of certain actions of the Managing Body referred to in section 4 of the Indian Red Cross Society (Bengal Branch) Act, 1920;
It is hereby enacted in the Fifieenth Year 'f the Republic of India, by the Legislature of West Bengal, as follows :-
1. (1) This Act may be culled the Indian Red Cross Short
Society (Bengal Branch) (Validation) Act, 1904. title and commence,
(2) It shall be deemed to have come into force on the in""
19th October, 1963.
2. In this Act unless there is anOling repugnant Defini. in the subject or context,— dons.
(1) "the Amending Act" means the Indian Red Cross Society (Bengal Branch) (Amendment) Act, 1963; •
(2) "the Principal Act" means the Indian Red Cross Society (Bengal Branch) Act, 1920 as it existed immediately before the commencement of the Amending Act ;
(3) "new Managing Body" means a Managing Body constituted in accordance with the provisions of the Principal Act as amended by the Amending Act ;
(4) "old Managing Body" means the Managing Body constituted and functioning under the Principal Act.
Pricey—indisn, 12nP; English, 3d. West Ben.
Aot XXXI
of 1963.
Ben. Aot
VIII of
1920.
1
Wide- tion of constitu- tion end actions of the
Managing Body.
2 The Indian Red Cross Society (Bengal Branch) (Validation) Act, 1964.
(Section 3.)
[West Ben. Act 111 of 1964.]
3. Notwithstanding anything to the contrary contained j.tt the Principal Ant as amended by the Amending Act,—
(s) the old Managing Body shall, after the commence- 'ment of the Amending Act and until a new Managing Body is constituted, continue to func- tion under the Principal Act as amended by the Amending Act, and
(ix) anything done or any action taken after the com- mencement 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.
WBGP-6415-605A-5M
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