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State of Madhya Pradesh - Section

Section 13 in The M.P. General Clauses Act, 1957

13. Construction of references to repealed enactment.

- Where any Madhya Pradesh Act repeals and re-enacts, with or without modification, any provision of a former enactment then references in any other enactment or in any instrument to the provision so repealed shall, unless a different intention appears, be construed as references to the provision so re-enacted.Powers and Functionaries