Section 6(a) in The Part B States (Laws) Act, 1951

Central Government Act

(a) the previous operation of any law so repealed or anything duly done or suffered thereunder, or

1. 1st April, 1951, Gazette of India, 1951, Pt. II, Sec. 3, p. 354. 2. Subs. by Act 48 of 1952, s. 3 and Sch. II, for" the Act".