(1)The Cinematograph Act, 1918 in so far as it relates to the matter other than the sanctioning of cinematograph films for exhibition, is hereby repealed in its application to the State of Uttar Pradesh.(2)Any [rule or order], made under the Cinematograph Act, 1918 and in force immediately before the commencement of this Act, shall continue in force and be deemed to be a [rule or order] made under this Act; and all appointments made, licences granted conditions or restrictions imposed and directions issued under any such [rule or order] and in force immediately before such commencement, shall likewise continue in force and be deemed to be made, granted, imposed or issued in pursuance of this Act.
