Report No. 60
Section 8B (New)
8B. Time of expiry of temporary Acts etc.-
Where a Central Act or Regulation made on or after the day of is expressed1 to expire, lapse or otherwise cease to have effect on a particular day, then it shall, unless the contrary intention is expressed, be construed as ceasing to have effect immediately on the expiration of the day immediately preceding that day.
1. Date of commencement of amending Act to be inserted.
[Ch. 7]
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