Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(a) in Madras General Clauses Act, 1891 (a)for the purpose of reviving, either wholly or partially an Act or Regulation wholly or partially repealed, it shall be necessary expressly to state such purpose;
