Section 98(1) in The Bihar and Orissa Excise Act, 1915
(1)On and from the commencement of the Act, the [Bengal Excise Act V of 1909,] [Printed in the Bengal Code, Edn. 1913. 15 Volume III.] shall cease to be in the [State of Orissa] [Substituted by A.L.O. 1950, 'Provincial Government'.] and, for the purpose of Section 5 of the [Bengal General Clauses Act, 1899, shall be deemed to have been repealed in the said State and to be re-enacted by this Act.] [See the Bihar and Orissa General Clauses Act, 1971.]
