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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in Hyderabad General Clauses Act, 1308F

(3)Repeal. - When an Act comes into operation all those enactments and parts of enactments shall be repealed the subject of which has been merely repealed in, or is absolutely contradictory to that Act;