LexSection 5 — Operation of certain notifications and rules.
The Inflammable Substances Act, 1952
Notifications or rules issued or purporting to have been issued under section 30 of the Petroleum Act between the 1st day of April, 1937, and the date of commencement of this Act shall be deemed to have been issued or made under this Act, and continue in force accordingly.Open in Lexace · Ask the AI about this section