Section 24 in Meghalaya Interpretation and General Clauses Act, 1972
24. Construction of references to repealed enactments.
- Where a Meghalaya Act, Ordinance or Regulation repeals and re-enacts, with or without modification, any provision of a former enactment, then references in any other enactment to the provision so repealed, shall, unless a different intention appears, be construed as references to the provision so re-enacted.
