Section 46(2) in The U.P. Regulation of Cold Storages Act, 1976
(2)Notwithstanding such repeal or the repeal of the Uttar Pradesh Regulation of Cold Storages Ordinance, 1975 by the Ordinance mentioned in sub-section (1) anything done or any action taken under the said ordinances shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act were in force at all material times.
