Section 13 in The Orissa Foodgrains Dealers' Licensing Order, 1964
13. Repeal and savings.
- The Orissa Foodgrains' Dealers' Licensing Order, 1959, shall stand repealed except as respects things done or omitted to be done under the Order so repealed :Provided that notwithstanding such repeal, every license under the Order so repealed and not valid immediately before the date of commencement of this Order, shall continue to be valid after the said date for the unexpired portion of period for which it has been issued or for two months whichever is earlier.
