Section 2(1) in The Trading With The Enemy (Continuance Of Emergency Provisions) Act, 1947
(1)Notwithstanding the expiry of the Defence of India Act, 1939 (35 of 1939 ), and the Emergency Provisions (Continuance) Ordinance, 1946 (20 of 1946 ),(a)the provisions of the Defence of India Rules mentioned in the first column of the Schedule to this Act shall con- tinue in force, and shall have effect subject to the modi- fications specified in the second column thereof;(b)any order or other instrument made or deemed to be made under or in pursuance of any of the said provisions and in force immediately before the commencement of this Act shall continue in force so far as consistent with the provisions as continued in force by this section and be deemed to be made under or In pursuance of the provisions so continued in force.
