Section 32 in The United Provinces Excise Act, 1910
32. Saving of licences in force at the commencement of this Act.
- Every licence which was granted under any section of the Excise Act, 1896 and is in force at the commencement of this Act, shall be deemed to have been granted under the corresponding section of this Act, shall (unless previously cancelled, suspended, withdrawn or surrendered under this chapter) remain in force for the period for which it was granted.
