Section 4 in The Foreign Trade (Development and Regulation) Act, 1992
4. Continuance of existing orders.—
All Orders made under the Imports and Exports (Control) Act, 1947 (18 of 1947), and in force immediately before the commencement of this Act shall, so far as they are not inconsistent with the provisions of this Act, continue to be in force and shall be deemed to have been made under this Act.
