Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 9 in Bengal General Clauses Act, 1899

9. Revival of repealed enactments

— (1) In any Bengal Act or West Bengal Act made after the commencement of this Act it shall be necessary, for the purpose of reviving, either wholly or partially, any enactment wholly or partially repealed, expressly to state that purpose.
(2)This section applies also to all Bengal Acts made between the first day of June, 1867, and the commencement of this Act.