Section 4A in The Punjab General Clauses Act, 1898
4A. [ Repeal of Act making textual amendment in Act. - Where any Punjab Act made after the commencement of this Act [-] [Inserted by East Punjab Act 40 of 1948, section 2.] repeals any amendment by which the text of any Punjab Act [-] [The words 'or East Punjab Act' omitted by the Adaptation of Laws Order, 1951.] was amended by the express omission, insertion or substitution of any matters, then, unless a different intention appears, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the time of such repeal.] [See Adaptation of Laws (Third Amendment) Order, 1951.]
