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 26] [Entire Act] State of Odisha - Subsection Section 26(a) in The Orissa Aerial Ropeways Act, 1957 (a)the previous operation of such enactments as repealed or the validity, invalidity, effect or consequence of anything already done or suffered thereunder; or
