Section 9 in The Gujarat General Clauses Act, 1904
9. Construction of references to repeal enactments.
- Where this Act, or any Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made after the commencement of this Act, repeals and reenacts, with or without modification, any provision of a former enactment, then reference in any other enactment or in any instrument to the provision so repealed shall, unless a different intention appears, be construed as references to the provision so re-enacted.
