| [Act 15 of 1918] | [12th September, 1918] |
| [Repealed by Act 12 of 1927, S. 2 and Sch.] | [12th September, 1918] |
An Act to terminate doubts which have arisen as to the continuance in force of notifications, orders and rules made or issued under the Enemy Trading Ordinance, 1916
(Received the assent of the Governor-General on the 12th September, 1918)
Whereas doubts have arisen as to the continuance in force of notifications, orders and rules made or issued under the Enemy Trading Ordinance, 5 of 1916, after the repeal of the said Ordinance by the Enemy Trading Act, 10 of 1916, and it is expedient to terminate such doubts; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Enemy Trading Orders (Validation) Act, 1918.
2. Orders made under the Enemy Trading Ordinance to be deemed to be, and always to have been, in force.-Every notification, order or rule which was made or issued under any provision of the Enemy Trading Ordinance, 5 of 1916, and which was in force immediately prior to the repeal of the said Ordinance, shall be deemed to have continued in force notwithstanding such repeal, and to have been made or issued under the Enemy Trading Act, 10 of 1916.