Section 20(2) in Tamil Nadu Drugs (Control) Act, 1949
(2)Notwithstanding such repeal, any rules made, notifications c orders issued, action taken, or thing done in the exercise of any power conferred by or under the said Ordinance shall be deemed to have bee made, issued, taken or done in the exercise of the powers conferred by or under this Act as if this Act had come into force on the 3rd day of October 1949.
