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Report No. 60

6B. Reference to Act etc. with short title amended.-

Where the short title of any enactment, being a Central Act or Regulation, is amended, then, reference to that Central Act or Regulation by its old title in any other enactment or any statutory instrument shall, unless a different intention appears, be construed as references to it with its new title.

[Ch. 6]

Section 8(1) should be revised, and section 8(1A) inserted, as follows:-

"8(1). Where this Act, or any Central Act or Regulation made after the commencement of this Act, repeals and re-enacts, with or without modification, any provision of a former enactment, then references in any other enactment or in any statutory instrument to the provision so repealed, or to the i, shall, unless a different intention appears, be construed as references to the provision so re-enacted.

(1A). Where any statutory instrument rescinds and re-incorporates, with or without modification, any provision of a former statutory instrument, then references in any enactment or in any other statutory instrument to the provision so rescinded, or to the provision of any former statutory instrument rescinded and re-incorporated by the provision so rescinded, shall, unless a different intention appears, be construed as references to the provision so re-incorporated."







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