(2)Notwithstanding such repeal, an order made by any authority, which is in force immediately before the commencement of this Order, which is consistent with this Order, shall continue in force and all appointments made, prices fixed, licences and permits granted directions issued under any such order and in force immediately before such commencement shall likewise continue in force and be deemed to be made, fixed, granted or issued in pursuance of this Order.[The Schedule] [Inserted by GSR 1193, dated 1-8-1966.][See clause 13]
