repugnancy
noun | \ ri-ˈpəg-nən-sē \ | re·pug·nan·cy
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: the quality or fact of being inconsistent, irreconcilable, or in disagreement; specifically : a contradiction or inconsistency between sections of a legal instrument (as a contract or statute) if two acts which cover the same subject matter are repugnant…, the latter operates to the extent of the repugnancy as a repeal of the former —In re Miller, 107 F. Supp. 1006 (1952) : a contradiction or inconsistency between sections of a legal instrument (as a contract or statute) if two acts which cover the same subject matter are repugnant…, the latter operates to the extent of the repugnancy as a repeal of the former —In re Miller, 107 F. Supp. 1006 (1952)
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: an instance of contradiction or inconsistency