Section 8A in The Bihar and Orissa General Clauses Act, 1917
8A. [ Repeal of Act making textual amendment in Bihar Act, or Bihar and Orissa Act or Bengal Act. [Inserted by Bihar Act I of 1939, Section 2.]
- Where any Bihar Act made after the commencement of this Act repeals any enactment by which the text of any Bihar Act or any Bihar and Orissa Act or any Bengal Act was amended by the express 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different intention appears, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the time of such repeal.] [Added by A.O. for clause (1a). 1950.]
