Section 30(5) in The Gujarat Civil Courts Act, 2005
(5)Notwithstanding such repeal, the provisions of Section 7 of the Bombay General Clauses Act, 1904 (Bombay 1 of 1904) shall apply in relation to the repeal of the Bombay Civil Courts Act, 1869 (Bombay XIV of 1869) as if the Act had been an enactment within the meaning of the said Section 7.
