Section 3 in The Trading With The Enemy (Continuance Of Emergency Provisions) Act, 1947
3. Effect of rules, etc., inconsistent with other enactments.
The provisions of the Defence of India Rules as continued in force by section 2 and all orders made or deemed to be made under such provisions shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or in any instrument having effect by virtue of any enactment other than this Act.
