Report No. 60
Section 3(62A) (New)
3(62A). "temporary Act" or "temporary Regulation" shall mean a Central Act or Regulation, whether made before or after the commencement of the Constitution, which is to cease to have effect or cease to operate on a particular day or on the expiration of a particular period or on the happening of a particular event;
[Ch. 3]
[Existing section 3(62A) to be renumbered as section 3(62)]
Revised section 3(66)
3(66). "year" shall mean a year reckoned according to the Gregorian calendar.
Back
