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Report No. 60

4.8. Question whether date of publication should be substituted considered.-

Keeping in mind the position as discussed above, we have examined the question whether the provisions1 in section 5(1) should be modified so as to provide that Central Acts shall come into force on the date of publication2 in the Official Gazette. In fact, that was the provision proposed in the draft Report which had been circulated for comments by the previous Commission.

1. Para. 4.1A, supra.

2. Cf. para. 4.4, supra







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