(2) Where, on the day on which an order comes into force under this section abrogating any right to appeal from the refusal to grant a postponement certificate, an appeal preferred by a person to whom the order applies or the time for preferring such appeal by such person has not expired, the appeal shall be deemed to be dismissed or the time shall be deemed to expire on the expiry of that day. CHAP REINSTATEMENT OF QUALIFIED PERSONS CALLED UP FOR NATIONAL SERVICE CHAPTER V. REINSTATEMENT OF QUALIFIED PERSONS CALLED UP FOR NATIONAL SERVICE