Section 27A(2) in Himachal Pradesh General Clauses Act, 1968
(2)The provisions of sections 4 and 5 of this Act shall apply on the expiry, withdrawal or repeal of any Ordinance promulgated by the Governor of Himachal Pradesh under article 213 of the Constitution, as if such Ordinance had been an enactment repealed by a Himachal Pradesh Act].
