(3)When any licence or permission is suspended or cancelled, or when the period, for which, it was granted or within which, application for renewal should be made under Sub-section (8) of Section 337 has expired, whichever expires latter, the grantee shall, for all purposes of this Act, or any rule or regulation or bye-law made under this Act, be deemed to be without a licence or permission, until the order suspending or cancelling the licence or permission is cancelled or subject to said sub-section, until the licence or permission is renewed, as the case may be.
