Section 6 in C. P. and Berar General Clauses Act, 1914
6. Revival of repealed enactments.
- In any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.] it shall be necessary, for the purpose of reviving, either wholly or partially, any enactment wholly or partially repealed, expressly to State that purpose.
