Report No. 60

Section 3A (New)

3A. The definitions in section 3 of the following words and expressions, that is to say,1

(i) "daughter", do not apply to-

(a) this Act so far as it relates to the period before the day2 of , or

(b) to any Central Act or Regulation made before the day3 of , 1974.

[Ch. 3]

1. List to be given.

2. Date of commencement of amended Act to be entered.

3. Date of commencement of amending Act to be entered.