Report No. 60
6.11. Exception recommended for temporary Acts (in section 6A).-
(a) We also recommend an exception regarding temporary Acts. A temporary amending Act, which amends a permanent Act should die on its repeal: that is to say, the amendment should come to an end with the repeal of the amending Act.
(b) Where a temporary Act amends a temporary Act, and the amending Act is repealed, the principle of section 6A may apply. But it is unnecessary to encumber the section with any elaborate provision on that point.
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