Report No. 60
7.10. Care to be taken while drafting.-
In drafting an Act which is to expire after a certain period, care must, therefore, be taken, as the law stands at present, to provide that any right, obligation or penalty accrued or incurred during the period of the operation of the Act shall not be affected, and that any investigation, legal proceeding or remedy in respect thereof may be instituted, continued or enforced, and such penalty imposed, as if the Act had not expired.
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