Section 9(1)(b) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

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State of Tamilnadu - Subsection

Section 9(1)(b) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949

(b)under any of the provisions of sections 3,4 and 7 of (i) the Madras Essential Articles Control and Requisitioning (Temporary Powers) Act, 1946 (Tamil Nadu Act XIV of 1946), or (ii) that Act as applied to [the Pudukkottai State] [Substituted for 'the Pudukkottai and Banganapalle States', by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1954.] under the [Foreign Jurisdiction Act] [Substituted for 'Extra-Provincial Jurisdiction Act', by section 4 of, and the Third Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).] 1947 (Central Act XLVII of 1947), on the footing that the first mentioned Act was in force at the relevant time, or (iii) the Madras Essential Articles Control and Requisitioning (Temporary Powers) Ordinance, 1949 (Madras Ordinance VI of 1949), if the order was in force immediately before the commencement of this Act, shall, in so far as it could validly have been made by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under this Act, continue in force as if it has been made by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under the provisions of this Act and remain until it is superseded or modified by the competent authority under the provisions of this Act; and all appointments made, licences or permits issued, regulations made and directions given under any such order shall also continue in force until superseded or modified by the competent authority.

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State of Tamilnadu - Subsection

Section 9(1)(b) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949