Section 5A in C. P. and Berar General Clauses Act, 1914
5A. [ Effect of repeal of Act making textual amendment in former Act. [This section was inserted by C. P. and Berar Act No. IX of 1947, Section 2.]
- Where any [Madhya Pradesh Act] [Substituted by Adaptation Order, 1950.] repeals any enactment by which the text of any former enactment was amended by the expression, omission, insertion or substitution of any matter, then, unless a different intention appears, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the time of such repeal.]
