Section 32(1) in Bihar Trade Articles (Licenses Unification) Order, 1984
(1)From the date of commencement of this Order, the licensing order mentioned in Schedule III shall stand repealed [x x x] [Omitted by G.S.R. 47 dated 17.10.1985.] and the provisions of this Order shall have effect notwithstanding any thing to the contrary contained in the licences repealed by this sub-clause.
