Section 27(2) in The Drugs (Prices Control) Order, 1995
(2)Notwithstanding such repeal, anything done or any action taken, including any notification or Order made, direction given, notice issued or exemption granted under the Drugs (Prices Control) Order, 1987, shall, in so far as it is not inconsistent with the provisions of this Order, be deemed to have been done, taken, made, given, issued or granted, as the case may be, under the corresponding provisions of this Order.THE FIRST SCHEDULE[See Paragraphs 2 and 3]BULK DRUGS
