(4)When any such license or permission is suspended or revoked, or when the period for which such license or permission was granted has expired, the grantee shall, for the purposes of this Act and the rules and the regulations made thereunder, be deemed to be without a license or permission, as the case may be, until such time as the order suspending or revoking the license or the permission, as the case may be, is rescinded or until the license or the permission, as the case may be, is renewed.
