Section 31 in The Orissa General Clauses Act, 1937
31. Saving of previous enactments rules and by-laws.
- Where any Act, rule or by-law made after the commencement of this Act continues or amends any Acts, rules or by-laws made before the commencement of this Act, the foregoing sections of this Act shall not, by reason merely of such continuance or amendment, affect the construction of such Acts, rules or by-laws.
