Section 15 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
15. Rescission and Saving.
(1)The Uttar Pradesh Foodgrains Dealers (Licensing and Restriction on Hoarding) Order, 1976, the Uttar Pradesh Oil-seeds and Oil-seed Products Control Order, 1966. the Uttar Pradesh Pulses (Licensing and Storage Control) Order, 1979 and the Uttar Pradesh Sugar and Gur Dealers Licensing Order, 1962, are hereby rescinded and the provisions of Sections 6, 8 and 24 of the General Clauses Act, 1897 (Act No. 10 of 18970 shall apply as they apply in relation to the repeal and re-enactment of a Central Act.(2)Notwithstanding such rescission any appointment made, licence or permission granted, or direction issued under the provisions of any of the Orders so rescinded as amended from time to time and in force immediately before the commencement of this Order shall be deemed to have been made, granted or issued under this Order so far as they are consistent with the provisions of this Order.
