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State of Haryana - Section

Section 5 in The Punjab General Clauses Act, 1898

5. Revival of repealed enactment.

- In any Punjab Act [-] [The words 'or East Punjab Act' omitted by the Adaptation of Laws Order, 1951.] it shall be necessary for the purpose of reviving either wholly or partially, any enactment wholly or partially repealed, expressly to state the purpose.