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State of Maharashtra - Section

Section 4 in Hyderabad General Clauses Act, 1308F

4. Construction of references to repealed enactments.

- Where any provision of an Act is repealed and it is re-enacted in the repealing Act without any change in the objective, the references in any other enactment or instrument in respect of the provision so repealed shall, (unless a different intention appears) be the reference in respect of the provision so reenacted.