Report No. 60
6.27. Reference in one statutory instrument to another statutory instrument.-
In a Delhi case,1 an important point concerning section 8 arose. A notification issued by the State Government of Maharashtra had recorded the consent of the Maharashtra State to the investigation by the Delhi Special Police Establishment of offences specified in a notification of the Government of. India (issued under section 3 of the Delhi Special Police Establishment Act). The notification of the Government of India was later repealed, and a new one in supersession of it issued. But the Maharashtra State did not issue a fresh order notifying its consent with reference to the revised notification of the Central Government. Consent of the State Government was, nevertheless, held to continue to be valid for purposes of the revised notification also.
1. Advance Insurance Co. v. Gurdasmal, AIR 1969 Del 330 (347), para. 33 (DB).
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