16. Continuance of action taken under Assam Cement Control Act, 1949.
- Any order made or direction issued under Section 3 or 4 of the Assam Cement Control Act, 1949 (Act XI of 1949), or under Section 3 or 4 of the Assam Cement Control Ordinance, 1952, which is in force immediately before the commencement of this Act shall be deemed to have been made or issued under the provisions of this Act and continue to be in force so far as they are not inconsistent with the provisions of this Act until repealed or altered.
