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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(3)(b) in The United Provinces Control of Supplies (Temporary Powers) Act, 1947

(b)that for the purposes of this Act an order made or deemed to be made under the said Ordinance and not rescinded prior to the commencement of this Act shall be deemed to be an order in force immediately before the commencement of this Act, notwithstanding that such order, or parts of it, may not then be in operation either at all or in particular areas.