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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(2) in The Gujarat Khadi and Village Industries Act, 2006

(2)Without prejudice to the provisions contained in sub-section (2) and subject thereto, section 7 of the Bombay General Clauses Act, 1904 shall apply in relation to the repeal of the said Act as if the said Act had been enacted within the meaning of the said section 7.