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General Clauses Act, 1897 6A. Repeal of Act making textual amendment in Act or Regulation Where any 13[Central Act] or Regulation made after the commencement of this Act repeals any enactment by which the text of any 13[Central Act] or Regulation was amended by the express 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different intention appears, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the time of such repeal.    |
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