(4)On the commencement of this Act in the manner provided in sub-section (3) in any area to which this Act is extended by the "Bombay Prohibition (Extension and Amendment) Act, 1959 (Bom. XII of 1959)", all rules, regulations, orders and notifications made or issued or deemed to be made or issued under this Act and in force in the pre-reorganisation State of Bombay excluding the transferred territories immediately before such commencement, shall also extend to, and be in force in that area.
