Report No. 60
Revised Section 6A
Repeal of law making textual amendments in other laws.- Where any Central Act or Regulation (other than a temporary Act or Regulation) amends the text of any Central Act or Regulation by the express omission, insertion or substitution of any matter, and the amending Central Act or Regulation is subsequently repealed, then, unless a different intention appears, the repeal shall not affect the continuance of any such amendment made by the Central Act or Regulation so repealed and in operation at the time of such repeal.
[Ch. 6]
Section 6B (New)
After section 6A of the principal Act, the following section shall be inserted, namely1-
1. This new section can apply to existing Acts.
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