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Bengal Presidency - Section

Section 10 in Bengal General Clauses Act, 1899

10. Construction of references to repealed enactments

— Where this Act, or any Bengal Act or West Bengal Act made after the commencement of this Act repeals and re-enacts with or without modifications, any provision of a former enactment, then references in any other enactment or in any instrument to the provision so repealed shall, unless a different intention appears, be construed as references to the provision so re-enacted.