(4)When any such licence or written permission is suspended or revoked, or when the period for which the same was granted has expired, the grantee shall, for the purposes of this Act or the rules or the regulations made thereunder, be deemed to be without a licence or written permission, as the case may be, until such time, as the order, suspending or revoking the licence or the written permission, is rescinded or until the licence or the written permission is renewed.
