Section 3(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)Section 7 of the Bombay General Clauses Act, 1904 (Bombay I of 1904) shall apply upon the expiry of this Act or upon this Act as any provision thereof ceasing to be in force in any area, as if it had then been repealed by a [Gujarat Act] [These words were substituted for the words 'Bombay Act' by Gujarat 57 of 1963, section 4 (2)],
