Section 3 in The U.P. Control of Supplies (Temporary Powers) Act, 1953
3. In the continuation of orders, etc.
(1)Any order made or deemed to be made under the purported exercise of any power under the principal Act and in force immediately before the commencement of the this Act, all appointment made, licenses or permits granted and directions issued under any such order and in force immediately before such commencement shall likewise continue in force and be deemed or be made, granted or issued in pursuance of this Act.(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.
