Section 1(3) in The Essential Commodities (Special Provisions) Act, 1981
(3)It shall cease to have effect on the expiry of [fifteen] [Substituted by Act 34 of 1993, Section 2, for "ten" (w.r.e.f. 27.8.1992).] years from the date of commencement of thisAct except as respects things done or omitted to be done before such cesser of operation of this Act, and section 6 of the General Clauses Act, 1897 (10 of 1897), shall apply upon such cesser of operation of this Act as if it had then been repealed by a Central Act.
