Report No. 60

4.13. Time of commencement of provisions of an Act.-

So much as regards the time of commencement of an Act. We are of the view that the time of commencement of a provision of an Act should also be defined. Such a provision will be useful for cases where the different provisions of an Act come into force on different dates.1 We are recommending an amendment of section 5 accordingly.

1. Cf. para. 4.36, supra.