Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 45] [Entire Act] State of Odisha - Section Section 6 in The Orissa General Clauses Act, 1937 6. Revival of repealed enactment. - In any Orissa Act it shall be necessary, for the purpose of reviving, either wholly or partially any enactment wholly or partially repealed expressly to state that purpose.
