Section 8 in The General Clauses Act, 1977 (1920 A. D.)
8. Construction of references to repealed enactments.
- Where this Act, or any Act made after the commencement of this Act, repeals and reenacts, with or without modification, any provision of a former enactment, then references in any other enactment or in any instrument to the provision so repealed shall, unless a different intention appears, be construed as references to the provision so re-enacted.
