Section 23 in Meghalaya Interpretation and General Clauses Act, 1972
23. Repeal of law making textual amendment in other laws.
- Where a Meghalaya Act, Ordinance or Regulation (not being an Act which is to cease to have effect or to cease to operate on the expiry of a particular period on the happening of a particular contingency) amends the text of any enactment by the express omission, insertion or substitution of any matter, and any such amending Act is subsequently repealed, then unless a different intention appears, the repeal shall not affect the continuance of any such amendment by the amending Act, if such amendment was in force at the time of the repeal.
