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State of Rajasthan - Section

Section 7 in Rajasthan General Clauses Act, 1955

7. Repeal of laws of making textual amendment.

— Where any Rajasthan law repeals any enactment by which the text of any law was amended by the express omission, insertion or substitution of any matter, then, unless a different intention appears, the repeal shall not effect the continuance of any such amendment made by the enactment so repealed and in operation at the time of such repeal.