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 38] [Entire Act] State of Gujarat - Subsection Section 38(b) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (b)any right privilege, obligation or liability acquired, accrued or incurred under any law so repealed, or
