Report No. 19

Appendix II

Table showing the provision in the existing Act and the corresponding provision, if any, in Appendix I.

Existing provision	Corresponding provision, if any, in Appendix I
1	2
Section 1	Section 1
Section 2(1)	Section 2(a)
Section 2(2)	Omitted
Section 2(3)	Omitted
Section 2(4)	Omitted
Section 2(5)	Section 2(b)
Section 2(6)	Section 2(c)
Section 2(7) (Repealed)
Section 2(8)	Section 2(d)
Section 2(9) (10) and (11) (Repealed)
Section 2(12)	Omitted
Section 2(13) (Repealed)
Section 3	Section 3
Section 4	Section 4
Section 5	Section 5
Section 6	Section 6
Section 7	Section 7
Section 8	Section 8
Section 9	Section 9
Section 10	Omitted
Section 11	Section 10
Section 12	Section 11
Section 13	Section 12
Section 14	Section 13
Section 15	Section 59
Section 16	Section 57
Section 17	Section 58
Section 18	Section 14
Section 19	Section 15
Section 20	Section 16
Section 21	Section 17
Section 22	Section 18
Section 23	Section 19
Section 24	Section 20
Section 25	Section 22
Section 26	Section 23
Section 27	Section 24
Section 28	Section 25
Section 29(1)	Section 26
Section 29(2)	Section 27
Section 29(3)	Section 28
Section 30	Section 48
Section 31, main para, part	Section 29(1)
Section 31, main para, part	Section 29(2)
Section 31, proviso	Section 29(3)
Section 32	Section 30
Section 33	Section 31
Section 34	Section 32
Section 35	Section 33
Section 36	Section 34
Section 37	Section 36
Section 38	Section 37
Section 39	Section 38
Section 40	Section 39
Section 41	Section 40
Section 42	Section 41
Section 43	Section 42
Section 44	Section 43
Section 45	Section 44
Section 46	Section 45
Section 47	Section 46
Section 48	Section 47
Section 49	Section 49
Section 50	Section 62
Section 51	Section 50
Section 52	Section 51
Section 53	Section 52
Section 54	Omitted
Section 55(1)	Section 53
Section 55(2)	Section 54
Section 56	Section 55
Section 57, part	Section 56
Section 57, part	Section 61
Section 58 (Repealed)
Section 59	Section 60
Section 59A	Omitted
Section 59B	Omitted
Section 60 (Repealed