Report No. 60

Recommendation as to section 8

6.32. & 6.33. Recommendation to amend section 8.-

In the light of the above discussion,1 we recommend that section 8(1) should be revised, and section 8(1A) inserted, as follows:-

"8(1) Where this Act, or any Central Act or Regulation made after the commencement of this Act, repeals and re-enacts, with or without modification, any provision of a former enactment, then references in any other enactment or in any statutory instrument to the provision so repealed, or to the provision of any former enactment repealed and re-enacted by the provision so repealed, shall, unless a different intention appears, be construed as references to the provision so re-enacted."

"(IA) Where any statutory instrument rescinds and re-incorporates, with or without modification, any provision of a former statutory instrument, then references in any enactment or in any other statutory instrument to the provision so rescinded, or to the provision of any former statutory instrument rescinded and re-incorporated by the provision so rescinded, shall, unless a different intention appears, be construed references to the provision so re-enacted."

1. Paras. 6.28 to 6.31, supra.