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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

(1)The Bombay Execution of Decrees (Temporary Postponement) Ordinance, 1959 (Bombay Ordinance No. IV of 1959) is hereby repealed and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904 (Bombay I of 1904) shall apply to such repeal as if that Ordinance were an enactment.