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State of Tamilnadu - Section

Section 3 in Tamil Nadu General Clauses Act, 1867

3. Repeal of Act not to revive laws repealed thereby.

- Where any Act, repealing in whole or in part any former enactment, is itself repealed, such last repeal shall not revive the enactment, or any of the provisions thereof, before repealed, unless words be added reviving such enactment or provisions.