Section 5 in Himachal Pradesh General Clauses Act, 1968
5. Repeal of Act making textual amendment in Act.
- Where any Himachal Pradesh Act made after the commencement of this Act repeals any amendment by which the text of any Himachal Pradesh Act was amended by the expression omission, insertion or substitution of any matter, then, unless a different intention appears, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the time of such repeal.
