31. Effect of expiry of Ordinances and temporary Pepsu Acts.
- The provision of section 11 shall apply -(a)on the expiry or withdrawal of any Ordinance promulgated under article 213 read with article 238 of the Constitution, and(b)on the expiry of any Pepsu Act, the duration of which is expressed to be for a specified period,as if such Ordinance or Act had been an enactment and had then been repealed by a PEPSU Act.
