3. Cesser of application of certain Acts to Berar. The application, if any, to Berar, made by order under the Indian (Foreign Jurisdiction) Order in Council, 1902 , of the Acts specified in the First Schedule, of so much of any Act specified in the second Schedule as relates to matters with respect to which the Central Legislature has power to make laws, and of the Indian Cotton Cess Act, 1923 (14 of 1923 ), shall cease to have effect: Provided that all appointments delegation, notifications, orders, bye- laws, rules and regulations, which have been made or issued under, or in pursuance of, any provision of any of the said Acts as applied to Berar by order under the said Order in Council, and which are in force at the commecement of this Act, shall be deemed to have been made or issued under or in pursuance of the corresponding provision of that Act as now extended to, and in force in, Berar.
