Section 15(2) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
(2)Notwithstanding such rescission any appointment made, licence or permission granted, or direction issued under the provisions of any of the Orders so rescinded as amended from time to time and in force immediately before the commencement of this Order shall be deemed to have been made, granted or issued under this Order so far as they are consistent with the provisions of this Order.
