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State of Odisha - Section

Section 7 in The Orissa General Clauses Act, 1937

7. Repeal of Act making textual amendment in Act or Regulation.

- Where any Orissa Act repeals any enactment by which the text of any enactment was amended by the express omission, insertion or substitution of any matter, their, 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different intention appears, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the time of such repeal.