3. Amendment of certain enactments.
The enactments specified in the Second Schedule are hereby amended to the extent and the manner mentioned in the fourth column thereof.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
3. Amendment of certain enactments. The enactments specified in the Second Schedule are hereby amended to the extent and the manner mentioned in the fourth column thereof. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
