Section 14 in The Bihar Molasses (Control) Act, 1947
14. Repeal and savings.
(1)The Bihar Molasses (Control) Ordinance, 1946 (Bihar Ordinance 1 of 1946) is hereby repealed.(2)Any Rule, order, notification, direction or permit made, issued given or granted or deemed to be made, issued, given or granted under the said Ordinance and in force immediately before the commencement of this Act shall continue in force and be deemed to be a Rule, order, notification, direction or permit made, issued, given or granted under this Act; and anything done any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done to taken in exercise of powers conferred by or under this Act, as if this Act, had commenced on the 1st October, 1946.
