Report No. 60
12.29. Section 21.-
Section 21 provides that power to issue notifications, orders, rules or bye-laws includes power to add to, amend, vary or rescind notifications, orders, rules or bye-laws. This section sometimes gives rise to problems in its application to orders issued under statutes. Where the making of orders is circumscribed by conditions, the question arises how far order amending the original order have to comply with these conditions.
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