Section 3(2) in The U.P. Control of Supplies (Temporary Powers) Act, 1953
(2)For the settlement of doubts it is hereby declared that for purposes of sub-section (1) every order or appointment made, license or permit granted and not expired before the said commencement shall be deemed to be, and always to have been an order or appointment, licence, permit, direction in force immediately before such commencement.
