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State of Odisha - Section

Section 8 in The Orissa General Clauses Act, 1937

8. Constructions of references to repealed enactments.

- Where any Orissa Act repeals and re-enacts, with or without modification, any provision of a former enactment, references in any other enactment or it any instrument to the provision so repealed shall, unless a different intention appears, be construed as references to the provision so re-enacted.