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?"?598 .Essential Articles Control and [I956 : T. N. A a V1 Requisitioning (Temporary Powers) Re-enacting $2;. * * '- .-
avings. 3. Anything done or any action taken (including a 4 rule or order made, notification issued, decision, award or
.. direction given, proceeding taken, liability or penalty
. . illcurred and punishment a warded) under the provisions
: of the said Act-
(a) as in force immediately bsfore its expiry ; GT
(b) on ors ai'rer the 26th day of Janu'ary 1956, and
. before the date of publication of this Act in the *Fort St. George Gazette, on the footin" e that the said Act Was in folce st the rel~vant ime,
I.. shall be dzqme 1 to have been done-or taken under the cor- iespbnding provisions of the said Act as hereby re-enacted:
' , .. ; * . Provided that nothing contain-d in this section shal! kend.er any person liable to any punishment whatsoever b) riason of anything done or omit l~d to be do^: by him con~rary to tht: provisions of tl~: ssid Act on or after the 26th day of Janu!?.ry 1956, and before the date of public3tion of this Act in the Fort St. George Gazette.*
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