Report No. 60

6.23. Section 8 not confined to repealing Acts.-

It may also be noted that section 8 does not require that the later Act repealing and re-enacting an earlier Act should be a repealing and amending Act.1 It does not matter that the new Act is not a repealing and amending Act, but an Act to define and amend the law relating to the particular subject. All that the section required is that a Central Act should repeal and re-enact a former enactment, either with modification or without it.

1. See Narayan v. Surandranath, AIR 1972 Ori 115 (117).