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State of Rajasthan - Section

Section 9 in Rajasthan General Clauses Act, 1955

9. Construction of references to repealed enactments.

— Where any Rajasthan law repeals and re-enacts, with or without modification, any former enactment or any provision thereof, then references in any enactment or in any instrument to the enactment or provision so repealed shall, unless a different intention appears, be construed as references to the enactment or provision, as the case may be, so re-enacted.