order valid as to persons dealing with wife before reversal. — Every decree for judicial separation or order to protect property, obtained by a wife under this Act shall, until reversed or discharged, be deemed valid, so far as necessary, for the protection of any person dealing with the wife. No reversal, discharge or variation of such decree or order shall affect any rights or remedies which any person would otherwise have had in respect of any contracts or acts of the wife entered into or done between the dates of such decree or order, and of the reversal, discharge or variation thereof. Indemnity of persons making payment to wife without notice of reversal of decree or protection order. — All persons who in reliance on any such decree or order make any payment to, or permit any transfer or act to be made or done by, the wife who has obtained the same shall, notwithstanding such decree or order may then have been reversed, discharged or varied, or the separation of the wife from her husband may have ceased, or at some time since the making of the 1. The first proviso omitted by Act 51 of 2001, s. 29 (w.e.f. 3-10-2001). 2. Subs. by s. 29, ibid., for “Provided also” (w.e.f. 3-10-2001). 3. Subs. by the A.O. 1950, for “Her Majesty in Council”. 4. Subs. by Act 51 of 2001, s. 30, for section 57 (w.e.f. 3-10-2001). 5. The word “United” rep. by Act 12 of 1873, s. 1 and the Schedule. 6. The words “and Ireland” rep. by s. 1, ibid. and the Schedule. 15 decree or order been discontinued, be protected and indemnified as if, at the time of such payment, transfer or other act, such decree or order were valid and still subsisting without variation, and the separation had not ceased or been discontinued, unless, at the time of the payment, transfer or other act, such persons had notice of the reversal, discharge or variation of the decree or order or of the cessation or discontinuance of the separation.