Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Gujarat - Subsection Section 40(3) in Gujarat Khar Lands Act, 1963 (3)Save as expressly provided in sub-section (2), the provisions of section 7 of the Bombay General Clauses Act, 1904 shall apply to the repeal of the said Act.
