Section 4(3) in The Chandernagore (Assimilation Of Laws) Act, 1955
(3)Subject to the provisions of sub-section (2), anything done or any action taken (including any appointment or delegation made, notification, order, instruction or direction issued, rule, form, bye-law or scheme framed, certificate, permit or licence granted, or registration effected) under such corresponding law shall be deemed to have been done or taken under the corresponding provision of the law as extended to, or in force in, Chandernagore by virtue of section 3 on and from the appointed day and shall continue in force accordingly unless and until superseded by anything done or any action taken under such law.
