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[Cites 0, Cited by 11] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The General Clauses Act, 1897

(1)In any [Central Act] [Substituted by A.O. 1937, for " Act of the Governor General-in-Council" .] or Regulation 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Act, it shall be necessary, for the purpose of reviving, either wholly or partially, any enactment wholly or partially repealed, expressly to state that purpose.