Report No. 60
7.17. Express provision to the contrary provided for.-
We have made the proposed new section subject to an express provision to the contrary. No doubt, as we have already stated,1 it is difficult to conceive of cases where the legislature would intend that an offence against a temporary law should, after its expiry, cease to be punishable. Normally, the expiry of an Act should not prevent prosecutions thereunder. However, since the scheme of the Act is to leave scope for a different intention in every provision, it appeared to us that an exception should, in the new section, be made at least for express provision to the contrary.
1. Para. 7.7, supra.
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