Report No. 60
4.15. Mandatory provision to print date of assent not suggested.-
A further provision requiring the Government to print the date of assent to each Act was suggested during our discussion. We are, however, of the view that such a provision may not be appropriate in the General Clauses Act. Provisions on the subject contained in the Canadian Act, section 5(1), and the Australian Act, section 6, were considered by us. The English statute of 1793, and its history1 were also borne in mind. We, however, feel that the suggested provision may create complications, and are not inclined to recommend its insertion.
1. Para. 4.2, supra.
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