Report No. 60
Section 8A (New)
8A. Effect of expiry of temporary Act.-
Where a temporary Central Act or a temporary Regulation made on or after the day of expires,1 then, in the absence of an express provision to the contrary, the expiry shall not affect-
(a) the previous operation of, or anything duly done or suffered, under the temporary Act or Regulation;
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the temporary Act or Regulation;
(c) any penalty, forfeiture or punishment incurred under the temporary Act or Regulation; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if the temporary Act or Regulation had not expired.
1. Date of commencement of amending Act to be inserted.
[Ch. 7]
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