On the admission of an appeal from an order, other than an order contained in a notice issued under [* * *] [The words, brackets and figures "clause (a) of section 137"were omitted by Act 50 of 1948, s.3. ] section 140, section 176, or section 238, all proceedings to enforce the order and all prosecutions for any contravention thereof shall he held in abeyance pending the decision of the appeal, and, if the order is set aside on appeal, disobedience thereto, shall not be deemed to be an offence.
